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State of Maharashtra - Section

Section 37 in Maharashtra Highways Act, 1955

37. Commissioner of Police or District Superintendent of Police to enforce, surrender or remove any encroachment.

- If the Highway Authority or any officer or servant is opposed or impeded [* * *] [The words 'in taking possession of any land or' were deleted by Maharashtra 37 of 1999, Section B, (w.e.f. 1.1.2000).] in executing any work or in removing any encroachment under this Act, the Highway Authority or officer or servant concerned ghat' apply in Greater Bombay to the Commissioner of Police, and elseWhere, to.the District Superintendent of Police or such Police Officer as the State Government may empower in this behalf, and the Commissioner, the District Superintendent or the 9fficer,so empowered shall enforce the surrender, removal or execution, as the case may be.