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[Cites 0, Cited by 0] [Section 81B] [Entire Act]

State of Maharashtra - Subsection

Section 81B(3) in The Maharashtra Municipal Corporations Act, 1949

(3)If any person refuses or fails to comply with an order made under sub­section (1), the Commissioner may evict that person and any other person who obstructs him and take possession of the premises; and may for that purpose use such force as may be necessary.