Section 22(1) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(1)Notwithstanding anything contained in any other law for the time being in force, no person shall except with the previous permission in writing of the Competent Authority,-(a)institute, after commencement of the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971, any suit or proceeding for obtaining any decree or order for the eviction of an occupier from any building or land [in a slum area or for recovery of any arrears of rent or compensation from any such occupier, or for both; or] [These words were substituted for the words 'in a slum area; or by Maharashtra 2 of 1987, Section 2(a)(i).](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).](c)[ apply to any Judge or the Registrar of the Small Causes Court under Chapter VIII of the Presidency Small Causes Courts Act, 1882, in its application to the State of Maharashtra, or to any Court of Small Causes under Chapter IV-A of the Provincial Small Cause Courts Act, 1887, in its application to the State of Maharashtra, for a distress warrant for arrears of rent against any occupier of a house or premises in a slum area.] [Clause (c) was added by Maharashtra 13 of 1978, Section 6(1)(b).]
