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[Cites 0, Cited by 13] [Section 22(1)] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(1)(b) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(b)when any decree or order is obtained in any suit or proceeding instituted before such commencement for the eviction of an occupier from any building or land in such area [or for recovery of any arrears of rent or compensation from such occupier, or for both] [These words were inserted by Maharashtra 2 of 1987, Section 2(a)(ii)] execute such decree [or order; or] [These words were substituted for the words 'or order', by Maharashtra 13 of 1978, Section 6(1)(a).]