Section 33 in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
33. Power of eviction to be exercised by Chief Executive Officer. - Where the Chief Executive Officer is satisfied either upon a representation from the owner of a building or from the developer or the Co-operative Society of the Slum Rehabilitation Scheme in the Slum Rehabilitation Area or, upon other information in possession that the occupants of the building have not vacated it in pursuance of any slum clearance order under section 12 or direction issued or given by him or the tenements constructed in Slum Rehabilitation Area are occupied without the permission or allotment by him or tenements are occupied without Occupation Certificate, he shall, by order, direct the eviction of the occupants from such building in such manner and within such time which is not more than thirty days as may be specified in the order, and for the purpose of such eviction, may use or cause to be used such force as may be necessary:
Provided that, the Chief Executive Officer shall exercise his powers under this section only in respect of the Slum Rehabilitation Area on which Slum Rehabilitation Scheme has been approved by him:Provided further that, before making any order under this section, the Chief Executive Officer shall give a reasonable opportunity of being heard within such time which is not more than thirty days, as may be specified in the order, to the owners or occupants of the buildings, to show cause why they should not be evicted therefrom.](i)in section 28, for the words "slum area" the words "slum rehabilitation area" shall be substituted;(ii)in section 34, for the words "slum area", in both the places where they occur, the words "slum rehabilitation area" shall be substituted;(iii)[* * *] [Sub-clause (iii) was deleted by Maharashtra 11 of 2012, Section 5(ii), (w.e.f. 19-6-2012).];(iv)in section 37, for the words "clearance area" the words "slum rehabilitation area" shall be substituted;(v)[ for section 38, the following section shall be substituted, namely:- [Substituted by Maharashtra Act No. 38 of 2018, dated 26.4.2018.]
