Section 23A(1) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(1)No person shall -(a)collect or attempt to collect from any occupier, referred to in section 22, any rent, compensation or other charges by threatening or causing any injury to his person, reputation or property or to the person or reputation of anyone in whom the occupier is interested;(b)evict or attempt to evict any such occupier by force without resorting to the lawful procedure; or(c)abet in any manner the doing of any of the abovementioned things.
