Section 3(ix) in New Bombay Disposal Land Regulations, 1975
(ix)Summary eviction of persons unauthorisedly occupying the lands on determination of lease.- If on determination of the lease, any person is unauthorisedly occupying or wrongfully in possession of land, if shall be lawful for the Managing Director to secure summary eviction of such a person in the manner provided by Maharashtra Land Revenue 1966 (Maharashtra Act 41 of 1966).
