Section 26 in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
26. Chapter not to apply to eviction of tenants from certain buildings.
- Nothing in this Chapter shall apply to, or in relation to, the eviction under law of a tenant from any building in a slum area belonging to Government, the Nagpur Improvement Trust constituted under the Nagpur Improvement Trust Act, 1936, or any local authority.
