Section 95A(4) in Maharashtra Housing and Area Development Act, 1976
(4)Any person who refuses to vacate such premises or obstructs such eviction shall, on conviction, be punishable with imprisonment for a term which may extend to one year or with fine which may extend to five thousand rupees, or with both.] [Section 95-A was inserted by Maharashtra 16 of 1998, Section 7, (w.e.f. 15-5-1998).]
