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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(1)Any person remaining in possession of any requisitioned premises in contravention of any order made under Section 35 may be summarily evicted from the premises by any officer empowered by the requisitioning authority in this behalf.