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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(1) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(1)Where any occupier has been dishoused under any of the events specified in Chapter VIII, the Competent Officer shall direct the occupier to reoccupy his accommodation in the building after it is reconstructed or after the building is rendered habitable, as the case may be.