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[Cites 0, Cited by 1] [Section 89] [Entire Act]

State of Maharashtra - Subsection

Section 89(1) in The Maharashtra Regional and Town Planning Act, 1966

(1)On and after the day on which a final scheme comes into force, any person continuing to occupy any land which he is not entitled to occupy under the final scheme "may, in accordance with the prescribed procedure be summarily evicted by the Planning Authority or any of its officers authorised in that behalf by that Authority.