Section 157 in Maharashtra Housing and Area Development Act, 1976
157. Power to remove offensive or dangerous trades from slum improvement areas.
- A Board may, by order in writing, direct any person carrying on any dangerous or offensive trade in a slum improvement area to remove the trade from that area within such time as may be specified in the order:Provided that, no order under this section shall be made unless the person carrying on such trade has been given a reasonable opportunity of showing cause as to why the order should not be made.
