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[Cites 0, Cited by 0] [Section 23A(1)] [Section 23A] [Entire Act]

State of Maharashtra - Subsection

Section 23A(1)(a) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(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;