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[Cites 0, Cited by 3] [Section 84] [Entire Act]

State of Maharashtra - Subsection

Section 84(c) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(c)to the use and occupation of which he is not entitled under the said provisions and the said provisions do not provide for the eviction of such persons, may be summarily evicted by the Collector.