Section 95 in Maharashtra Housing and Area Development Act, 1976
95. Temporary and alternative accommodation to certain affected occupiers where property is not to be acquired.
- If, for any reason in respect of any building the Board decide not to move the State Government to acquire the property under sub-section (3) of section 91 or under section 92 or the State Government decides not to approve the proposal under subsection (1) of section 93 and all or any of the occupiers of any such buildings are dishoused or required to vacate their premises, the Board may, where possible, allot temporary and alternative accommodation to such occupiers in any building maintained by Authority at such place and to such extent as it deems fit, in accordance with the provisions of the last preceding section, so far as they may be applicableProvided that, in the case of temporary accommodation, such occupiers shall be required to pay to the Board on behalf of the Authority rent [including service charges, if any,] [Inserted by Maharashtra 12 of 1989, Section 11.] for such accommodation from the date the Board decides not to move the State Government to acquire the property or the State Government decides not to approve the proposal or from the date of occupation of the allotted accommodation, whichever is later.
