Section 66(1)(b) in Maharashtra Housing and Area Development Act, 1976

[Cites 0, Cited by 1] [Section 66(1)] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(1)(b) in Maharashtra Housing and Area Development Act, 1976

(b)that any person is an unauthorised occupation of any Authority premises, the Competent Authority may, for reasons to be recorded in writing, by notice served (i) by post, or (ii) affixing a copy of it on the outer door or some other conspicuous part of such premises, or (iii) in such other manner as may be prescribed, other that person, as well as any other person, who may be in occupation of the whole or any part of the premises, to vacate the premises in unauthorised occupation, within 24 hours of the date of service of notice, and in any other case within a period of seven days of the date of such service.

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State of Maharashtra - Subsection

Section 66(1)(b) in Maharashtra Housing and Area Development Act, 1976