Section 23A in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
23A. [ Recovery of rent, etc. by criminal intimidation prohibited. [Section 23-A was inserted by Maharashtra 2 of 1987, Section 4.]
(1)No person shall -(a)collect or attempt to collect from any occupier, referred to in section 22, any rent, compensation or other charges by threatening or causing any injury to his person, reputation or property or to the person or reputation of anyone in whom the occupier is interested;(b)evict or attempt to evict any such occupier by force without resorting to the lawful procedure; or(c)abet in any manner the doing of any of the abovementioned things.(2)Whoever contravenes the provisions of sub-section (1) shall, on conviction, be punished with imprisonment for a term which may extend to three years or with fine or with both.] [Sub-section (1A) was inserted by Maharashtra 2 of 1987, Section 2(b).]
