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[Cites 0, Cited by 0] [Section 5B] [Entire Act]

State of Maharashtra - Subsection

Section 5B(2) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(2)Notwithstanding anything contained in this Act, where any occupier does not vacate his premises, the Competent Authority may take or cause to be taken such steps and use or cause to be used such force as may be reasonably necessary for the purpose of getting the premises vacated.