Section 152 in Maharashtra Housing and Area Development Act, 1976
152. Entry for purposes of this Chapter.
- It shall be lawful for any person authorised by a Panchayat in this behalf to enter into or upon any building or land in a slum improvement area for the purposes of exercising any powers conferred or duties imposed on the Panchayat, and to execute necessary works authorised by or under this Chapter.Other powers of the Authority under this Chapter
