Section 245(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(a)to order with the previous permission of an executive Magistrate, the evacuation of an infected building used as a dwelling or of any part thereof, or of any building so used adjacent to such building by the person or persons residing whether, habitually or temporarily, therein, provided that accommodation for all persons affected by the order is available or is provided elsewhere;
