Section 10(1) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(1)Where an order for demolition of a building under Section 9 has been made, the owner of the building or any other person having an interest therein shall demolish that building within the time specified in that behalf by the order; and if the building is not demolished within that time, the Competent Authority shall enter and demolish the building and sell the materials thereof.
