Section 488A in The Mumbai Municipal Corporation Act, 1888
488A. Commissioner may evict persons summarily in certain cases.
(1)Where the Commissioner is required by section 354RE, 378C or 378F to cause any building or part thereof to be vacated, he may take or cause to be taken such steps and use or cause to be used such force as may in the opinion of the Commissioner be reasonably necessary therefor.(2)The Commissioner may, after giving 15 clear days' notice to the persons evicted under sub-section (1), remove or cause to be removed or dispose of by public auction any property remaining in such building.(3)Where property is sold under sub-section (2) the sale proceeds shall, after deducting the expenses of sale, be paid to such person or persons as may appear to the Commissioner to be entitled to the same.]Enforcement of orders to execute works, etc.
