The Maharashtra Vacant Lands (Prohibition of Unauthorised Occupation and Summary Eviction) Act, 1975

GOVERNMENT OF MAHARASHTRA
LAW AND JUDICIARY DEPARTMENT
MAHARASHTRA ACT No. LXVI OF  1975.
THE MAHARASHTRA VACANT LANDS
(PROHIBITION OF UNAUTHORISED
OCCUPATION AND SUMMARY EVICTION)
ACT, 1975.
(As modified upto the 31st August 2012)
PRINTED IN INDIA BY THE MANAGER, GOVERNMENT PRESS, NAGPUR AND PUBLISHED BY
THE DIRECTOR, GOVERNMENT PRINTING, STATIONERY AND  PUBLICATIONS,
MAHARASHTRA STATE, MUMBAI 400 004.
2012
[ Price-Rs. 12.00]
THE MAHARASHTRA  VACANT LANDS (PROHIBITION OF
UNAUTHORISED OCCUP ATION AND SUMMAR Y
EVICTION) ACT, 1975
——————
CONTENTS
PREAMBLE.
SECTION.
1. Short title, extent and commencement.
2. Definitions.
3. Prohibition against unauthorised occupation of vacant land.
4. Power of Competent Authority to evict persons from unauthorised occupation
of vacant lands.
4-A. Permission for renovation of structures on vacant lands as a temporary
measure in certain circumstances.
4-B. Recovery of dues of financing institutions, which render assistance for
renovation of structures.
4-C. Powers of Controller of Slums under sections 4-A and 4-B exercisable by
authorised officer also.
5. Penalty.
6. Power to try summarily.
7. Offences to be non-bailable.
8. Bar of jurisdiction of Courts.
9. Power of State Government and Controller of Slums to give directions to
Competent Authority.
10. Protection of action taken in good faith.
11. Rules of orders.
12. Repeal of Mah. Ord. XVIII of 1975 and savings.
SCHEDULE.
MAHARASHTRA  ACT  No.  LXVI  OF  19751
[THE MAHARASHTRA VACANT LANDS (PROHIBITION OF UNAUTHORISED OCCUPATION
AND SUMMARY EVICTION) ACT, 1975]
[24th December 1975]
[This Act received assent of the Governor on the 20th December 1975; assent was first
published in “Maharashtra Government Gazette” , in Part IV, Extraordinary, on the
24th December 1975]
Amended by Mah. 37 of 1976. (3-8-1976)*
” ” 7 of 1977. (25-1-1977)*
An Act to prohibit unauthorised occupation of vacant lands in the urban areas in the
State to provide for summary eviction of persons from  such lands and for
matters connected therewith.
WHEREAS both Houses of the Legislature of the State were not in session;
AND WHEREAS the number of unauthorised occupants on vacant lands in the urban areas
in the State was rapidly increasing and was causing grave danger to the public health and
sanitation, and peaceful life of the inhabitants of such areas ;
AND WHEREAS the Governor of Maharashtra was satisfied that circumstances
existed which rendered it necessary for him to take immediate action to prohibit
unauthorised occupation of vacant lands in the urban areas in the State, and to provide
for summary eviction of persons from such lands and for matters connected therewith
and, therefore, promulgated the Maharashtra Vacant Lands (Prohibition of the
Unauthorised Occupation and Summary Eviction) Ordinance, 1975, on the 11th Novem-
ber 1975 ;
AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State
Legislature; It is hereby enacted in the Twenty-sixth Year of the Republic of India as
follows :-
1. (1) This Act may be called the Maharasthra Vacant Lands (Prohibition of
Unauthorised Occupation and Summary Eviction) Act, 1975.
(2) It extends to the whole of the State of Maharashtra.
(3) This Act shall, in the first instance, be deemed to have come into force in the
Bombay Metropolitan Region on the 11th day of November 1975. The State Govern-
ment may, by notification in the Official Gazette, bring this Act into force in such other
urban area or areas in the State, on such date or dates as may be specified in the notifica-
tion.
2. In this Act, unless the context otherwise requires,—
(a) “appointed date” in relation to any urban area, means the date on which this
Act comes into force in that area ;
(b) “Bombay Metropolitan Region” or “Metropolitan Region” as the meaning
assigned to it in the Bombay Metropolitan Region Development Authority Act, 1974 ;
(c) “Competent Authority” means such of ficer, not below the rank of a Deputy
Collector or an Executive Engineer, a Municipal Ward Officer or Chief Officer as the
State Government may, by notification in the Official Gazette, appoint for the pur -
poses of this Act ; and different officers may be appointed for different areas of the
State ;
(d) “corporation area” means the Metropolitan Region and an area within the limits
of a municipal corporation (other than Greater Bombay) constituted under any law for
the time being in force in the State ;
(e) “urban area” means any corporation area or the area for the time being included
within the limits of any municipal council constituted or deemed to be constituted
under any law for the time being in force, and includes such area as the State
Government may, by notification in the Official Gazette, specify ;
1
Short title,
extent and
commence-
men t.
Mah.
Ord.
XVIII
of
1975.
Definitions.
1 For S tatement of Objects and Reasons, see Maharashtra Government Gazette , 1975, Pt. V, p. 753 .
* This indicates the date of commencement of Act.
Mah.
IV of
1975.
1[(f) “vacant land,” in relation to any urban area, means—
(a) all lands in such area, whether agricultural or non-agricultural, which are
vacant and are not built upon on the appointed date ;
(b) all lands in such area on which any structure has been or is being
constructed otherwise than in accordance with any law regulating the construction
of such structure and which the Competent Authority may, from time to time, by an
order in writing, specify and declare to be vacant lands by announcing by beat of
drum or other suitable means on or in the vicinity of such lands, and the declaration
so made shall be deemed to be notice to all those who are occupying such lands
that all such lands shall be vacant lands for the purposes of this Act ;
and includes, in particular, all lands specified in the Schedule to this Act.
The State Government may, from time to time, by an order, published in the Official
Gazette, amend that Schedule by adding thereto any land or lands specified in that
order or by modifying or transferring any entry in that Schedule.]
3. (1) No person shall, on or after the appointed date, occupy any vacant land or
continue in occupation of any vacant land in any urban area or erect any shelter or
enclosure or other structure on such land for the purposes of residence or otherwise
without the express permission in writing of the Municipal Commissioner in a corporation
area, of the Chief Officer in a municipal area and elsewhere, of the Collector, or except in
accordance with any law for the time being in force in such urban area.
(2) No person shall on or after the appointed date abet any person in occupying any
vacant land or in continuing to occupy such land in any urban area, or in erecting any
shelter, enclosure or other structure on such land for the purposes of residence or
otherwise in contravention of the provisions of sub-section (1), or shall receive or collect
from the occupier of such vacant land any amount whether by way of rent,
compensation or otherwise or shall in any manner whatsoever operate in relation to the
unauthorised occupants of such vacant land :
2[Provided that, the State Government or any Officer or authority specified by it in this
behalf, shall have a right to receive or collect from the occupier of such vacant land such
reasonable amount by way of penal charges as may be determined, by general or special
order, by the State Government, till such time as the structure erected in contravention of
the provisions of sub-section (1) is removed from the land. Payment of any such amount
shall not create or confer on the unauthorised occupant any right of occupation of such
land or structure. Such amount if not paid on demand shall be recoverable as an arrear
of land revenue. The amount so collected shall, as far as possible, be utilised for
purposes connected with the eviction, rehabilitation and improvement of conditions of
unauthorised occupans of vacant lands.]
4. (1) Notwithstanding anything contained in any law for the time being in force if
the Competent Authority, either on application or suo motu, has reason to believe that
any person is occupying any vacant land in an urban area in contravention of the
provisions of section 3, it may by order require such person to vacate the land forth with
or by certain time intimated to such person, and to remove all property therefrom, and if
such person fails to comply with the order to vacate the land and to remove all property
therefrom, he may be summarily evicted from such land by the Competent Authority, and
any property which may be found thereon may be ordered by the Competent Authority
3[to be forfeited to such authority as the State Government may by general or special
order specify and be removed from the vacant land.]
2 Maharashtra Vacant Lands (Pr ohibition of [ 1975 : Mah. LXVI
Unauthorised Occupation and Summary
Eviction) Act, 1975
Prohibition
against
unauthorised
occupation of
vacant land.
Power of
Competent
Authority to
evict persons
from
unauthorised
occupation of
vacant lands .
1 Clause ( f) was deemed always to have been substituted by Mah. 37 of 1976, s. 2.
2 This proviso was added,  ibid. , s. 3.
3 These words were substituted, ibid., s. 4( a).
For the purposes of eviction and removal of any such property, the Competent Authourity
may take, or cause to be taken, such steps and use, or cause to be used, such force, and
may take such assistance of the police officers as the circumstances of the case may require.
Explanation.—For the avoidance of doubt, it is hereby declared that the power to take
steps under this sub-section includes the power to enter upon any land or other property
whatsoever.
(2) The order of eviction of any person from any vacant land 1[or forfeiture of any
property thereon or removal of any property therefrom] under sub-section ( 1) shall be
final and conclusive, and shall not be called in question in any Court.
(3) A person who is found to be on any vacant land belonging to, or vesting in,
another person shall, unless the contrary is proved by him to the satisfaction of the
Competent Authority , be deemed to be in occupation of such vacant land in
contravention of the provisions of section 3.
2[4A. (1) Notwithstanding anything contained in sections 3 and 4, where any
occupier of a structure on a vacant land, in respect of which penal charges are collected
from him under section 3, or any occupier is by an order made under sub-section (1) of
section 4 required to vacate any vacant land and to remove all property (including any
structure) therefrom, desires to renovate the structure at his risk and expense as a
temporary measure, he may seek the previous permission of the Controller of Slums to do
so. On receipt of any application for such permission, if the Controller of Slums is, after
such inquiry as he deems fit to make, satisfied that the structure is not fit for human
habitation and the proposed renovation is necessary to make it so fit temporarily, he may,
subject to such conditions as he may impose, grant the required permission.
(2) Where any structure is renovated in accordance with the permission granted
under sub-section (1), the Competent Authority shall not evict the occupier of the struc-
ture so renovated, till such time as the Controller of Slums may specify :
Provided that if, in the opinion of the Controller of Slums, the occupier has at any time
committed a breach of any of the conditions subject to which the permission was granted,
he may cancel the permission granted and direct the Competent Authority to take neces-
sary action against the occupier under section 4 forthwith for his eviction and forfeiture
and removal of his property.
4B. (1) Where an occupier of any structure referred to in section 4A has availed of
any financial assistance for renovation of the structure from any financing institution
recognised by the State Government in this behalf, the Controller of Slums may, at the
request of the financing institution, collect on behalf of that institution the amount of loan
advanced to the occupier by that institution in such instalments and at such intervals,
and remit the amount so collected to the institution in such manner, as may be directed by
the State Government.
(2) If any such occupier fails to pay any amount due to the financing institution on
or before the due date, the Controller of Slums may send to the Collector , a certificate
under his hand indicating therein the amount which is due to the financing
institution. Thereupon, the Collector or an officer authorised by him shall recover the
amount due as an arrear of land revenue :
Provided that no such certificate shall be sent to the Controller , unless the occupier
has been served with a notice by the Controller of Slums calling upon him to pay the
amount due by a specified date.
1975 : Mah. LXVI] Maharashtra Vacant Lands (Pr ohibition of 3
Unauthorised Occupation and Summary
Eviction) Act, 1975
Permission
for
renovation
of structures
on vacant
lands as a
temporary
measure in
certain
circum-
stances.
Recovery of
dues of
financing
institutions,
which render
assistance for
renovation of
structures.
1 These words were substituted for the words “or removal of all property therefrom and its
forfeiture”, by Mah. 37 of 1976, s. 4( b).
2 Sections 4-A, 4-B, and 4-C were inserted by Mah. 7 of 1977, s. 2.
4C. For the purposes of section 4A and section 4B, “Controller of Slums”  includes
any officer subordinate to him, who is authorised by him in writing in that behalf.]
5. (1) Any person who contravenes the provisions of sub-section ( 1) of section 3
or who fails to comply with any order made by the Competent Authority under section 4
or obstructs the Competent Authority in the lawful exercise of any power conferred by or
under this Act shall, on conviction, be punished with imprisonment for a term which may
extend to three years and with fine.
(2) Any person who contravenes the provisions of sub-section (2) of section 3 shall,
on conviction, be punished with imprisonment for a period which may extend to three
years and fine :
Provided that in the absence of special and adequate reason to the contrary to be
mentioned in the judgement of the Court, such imprisonment shall not be less than six
months, and fine shall not be less than five hundred rupees.
6. All cases relating to the contravention of the provisions of this Act or any order or
rule made thereunder shall be tried in a summary way.
7. All offences under this Act shall be non-bailable.
8. No Court shall have jurisdiction to entertain any suit, prosecution or other
proceedings in respect of the eviction of any person from any vacant land under this Act
or in respect of any order made or to be made or any action taken or to be taken by the
Competent Authority in exercise of the powers conferred by or under this Act or to grant
any stay or injunction in respect of such order or action. If any such suit or other
proceedings in respect of eviction of any person from any vacant land is pending on the
apppointed date in any Court, it shall abate; and it shall be lawful for the Competent
Authority to evict such person from unauthorised occupation of the vacant land under
the provisions of this Act and to remove and forfeit any property from such land as
provided in this Act.
9. 1[(1)] The State Government may, for the purpose of carrying out the provisions
of this Act, give such directions to the Competent Authority or any officers or servants
(including the members of the police) acting under its authority as the circumstances of
the case may require; and it shall be the duty of the Competent Authority and such
officers and servants to carry out the directions given by the State Government.
2[(2) The State Government may, by notification in the Official Gazette, appoint a
Controller of Slums for any urban area or areas, and may, by order, direct that the powers
conferred on it by sub-section ( 1) shall also be exercised, under its supervision and
control, by the Controler of Slums for the purpose of co-ordinating the activities of
Competent Authorities functioning in the urban area or areas, as the case may be.]4[The
Controller of Slums shall also exercise such other powers and perform such other duties
within his jurisdiction as are conferred or imposed on him by or under any other provisions
of this Act].
 Powers of
Controller of
Slums under
sections 4A
and 4B
exercisable by
authorised
officer also.
4 Maharashtra Vacant Lands (Pr ohibition of [1975: Mah. LXVI
Unauthorised Occupation and Summary
Eviction) Act, 1975
Penalty .
Power to try
summarily .
Offences to be
non-bailable.
Bar of
jurisdiction of
Courts.
Power of
State
Government;
3[and
Controller of
Slums] to
give
directions to
Competent
Authority .
1 These brackets and figure were substituted by Mah. 37 of 1976, s. 5 ( 1).
2 Sub-section ( 2) was added, ibid., s, 5 ( 2).
3These words were inserted, ibid., s. 5 ( 3).
4These words were added by Mah. 7 of 1977, s. 3.
10. No suit, prosecution or other legal proceding shall lie against the State Govern-
ment  or the Competent Authority or any officer or servant (including members of the
Police) acting under the orders of such Authority in respect of anything which is in good
faith done or intended to be done in pursuance of this Act or any rules or orders made
thereunder.
11. (1) The State Government may, by notification in the Official Gazette, make
rules or orders for the purpose of carrying out the purposes of this Act. Such rules or
orders may provide for levying fees or any of the purposes of this Act and for refund of
such fees.
(2) Every rule or order made under this Act shall be laid, as soon as may be after it is
made, before each House of the State Legislature while it is in session for a total period of
thirty days which may be comprised in one session or in two seccessive sessions, and if,
before the expiry of the session in which it is so laid or the session immediately following,
both Houses agree in making any modification in the rule, or the order or both Houses
agree that the rule or the order should not be made, and notify such decision in the Official
Gazette, the rule or the order shall from the date of publication of such notification have
effect only in such modified form or be of no effect, as the case may be; so, however, that
any such modification or annulment shall be without prejudice to the validity of anything
previously done or omitted to be done under that rule or that order.
12. (1) The Maharashtra Vacant Lands (Prohibition of Unauthorised Occupation
and Summary Eviction) Ordinance, 1975, is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken by or under the
Ordinance so repealed shall be deemed to have been done or taken under this Act.
SCHEDULE
Serial Description of sites and Approximate
No. CTS. No./S. No. of area
village
(1) (2) (3)
A. G . A.
1 C. S. No. 2/296 and 3/296 in Parel-Sewri Division, 5 20 0
Bombay City. Site acquired for the Indian Cancer
Institute and Tata Memorial Institute for Staff Quarters.
2 S. No. 136, Ghatkopar 2 20 0
3 S. No.  308,  423,  Danda,  Plot Nos.  10, 11, 12  and 13 2 0 0
4 T. P. S. VI (18 and 19), Santacruz 9 0 0
5 Danda, S. No. 8, Govindnagar 1 0 0
6 C. S. No. 725 of Tardeo Division, Petit Mill Compound. 8 4 1
7 C. S. No. 728 (Final Plot No. 427 of T. P. S. Scheme—III 0 34 0
Mahim Division).
8 Korba Agar, S. C. Nos. 211, 212, 213, 214, 215, 216, 217, 4 10 10
218, 219,  220, 221,  222, 223, 224, 225, 226, 227, 228,
229, 230, 231,  232, 233, 234,  235, 236, 237, 238, 239,
2/240, 241,2/241, 242, 243, 244, 245, 246, 247, 248, 249,
250, 251, 252, 253, of Salt Pan Division.
9 Sakhari  Agar, C. S. Nos. 153, 154, 158, 149, 150, 151, 167, 0 1 7
176, 178, 159, 161 of Salt Pan Division.
10 Lahan Pigambari Agar, C. S. Nos. 119, 137 of Salt Pan 0 3 11
Division.
Protection of
action taken
in good faith.
Rules or
orders.
Repeal of
Mah. Ord.
XVIII of
1975 and
savings.
Mah.
Ord.
XVIII
of
1975.
1975 : Mah. LXVI] Maharashtra Vacant Lands (Pr ohibition of 5
Unauthorised Occupation and Summary
Eviction) Act, 1975
11 Chandani Agar, C. S. Nos. 106, 111, 113, 105, 107, 109, 0 3 0
110, 112 of Salt Pan Division.
12 Khokri Agar, S. C. Nos. 15, 55, 66, 20, 26, 82 of Salt Pan 0 20 12
Division.
13 Madhala Antop Agar, C. S. Nos. 184, 185, 186, 187, 188, 0 20 12
189, 190, 191,  192, 195, 202, 204, 1/204, 2/204, 208, 205, 207.
14 S. No. 13 of Akurli Kandivali. 40 0 0
15 Plot No. 2 of S. S. I. Kurla, Kirol. 809 Sq. yds.
16 Kurla  Hill  No. 4 (Plot Nos. 1, 2, 3, 4  and  5 of  S. S. I. . .
Kurla-Kirol). A. g. a.
17 S. No. 14-A of Chembur 3 20 0
18 S. Nos. 7, 8, 9 and 12 of Pawai and Paspoli 36 0 0
19 S. Nos. 2/3, 2/1, 2/5 and 2/4, Maravli
20 S. No. 24, Mahul
21 S. No. 45, Kirol
22 F. P. No. 183 pt., 182pt., 194pt, of T.P.S.V., Santacruz.
23 S. No. 9/1pt., Vile-parle
24 S. Nos. 27/A/5pt., 29/1pt., 29/2pt., Hariali
25 S. Nos. 115/1, 169/2, Mulund 14 0 0
26 Platform Nos. 9 and 10 for C. R., Kurla
27 S. No. 1pt., Bhandup
28 S. No. 3 pt., Goregaon
29 S. No. 8/1 pt., Majas
30 S. No. 45, Marol
31 S. Nos. 1, 2 and 3, Wadala-Chembur  reclamation
32 Alignment of Mahim-Sion Link Road 30 0 0
33 C. S. Nos. 725 (pt.), 1/725,  730 (pt.), 737, Malbar 42,829 Sq. yds.
Hill Division, M. P. Mill Compound slope.
34 East side of Approach Road Road widening.
35 C. S. No. 795 (pt.) Malbar Hill, Mahalaxmi Temple 1,572 Sq. yds.
Compound.
36 C. S. Nos. 626, 627, 628 and 629, Plot at Narial Wadi 6,583 Sq. yds.
(Mount Road).
37 *C. S.  Nos. 623,  592,  591,  622, 433,  432,  413,  412,
Green  Plot  to  South  of  existing  M. H. of Azad
Nagar. A. g. q.
*Pratapnagar, R. A. Kidwai Road 12 0 0
38 *Shastri Nagar, R. A. Kidwai Road
39 *Charbi Chawl, Sewri Cross Road
40 Eastern Compound wall of T. B. Hospital, Sewri. Road widening.
41 C. S. Nos. 198, 200 and 201, Chandika Muncipal Dhobi
Smashan Bhoomi, Sewri. Ghat
42 C. S. No. 202 (pt.), 434, 435 and Parts of Golanji Hill, 6,400 Sq. yds.
Parel-Sewri, Wagheshwari, Golanji Hill Road.
 6 Maharashtra Vacant Lands (Pr ohibition of [ 1975 : Mah. LXVI
Unauthorised Occupation and Summary
Eviction) Act, 1975
SCHEDULE—contd.
(1) (2) (3)
 
 
1975 : Mah. LXVI] Maharashtra Vacant Lands (Pr ohibition of 7
Unauthorised Occupation and Summary
Eviction) Act, 1975
43 C. S. No. 1155 (pt.), 155 (pt.), 2155 (P), Parel-Sion East 5,228Sq. yds.
of Dabholkar Adda, Parel Tank Road.
44 Plot Nos. 207 and 225, Naigaum Estate Scheme 60, 12,600 ,,
Morachi wadi, S. S. Wagh Road, Naigaum.
45 Plot Nos. 30, 31 (P), Portion of Road and Pt., Nos. 38, 1,900 ,,
37 (P) Sewri-Koliwada Scheme 59, Sewri-Koliwada.
46 Raoli Hill Estate Scheme No. 6, Hutments in the West 8,153 ,,
of Salamati Hill.
47 C. S. No. 6 (pt.) Sion Division, Sion-Agarwada Hutments 5,504 ,,
(Kamala Nagar hutments).
48 C. S. No. 6, (P) Sion Division East of E. E. Highway, 3,185 ”
Hatments surrounding and at the foot of Sion Fort
Hill.
49 Dharavi Layout, Badami Coal Factory, Azad Nagar, 600 ”
Zopadpatti, Jasmine Mill Lane, Dharavi.
50 Dharavi Division, Kamala Raman Nagar, Jasmine Mill 6,220 ”
Lane.
51 In front of Municipal School at Matunga Labour Camp. . .
52 Dharavi Layout, Prem Nagar, Zopadpatti Off 60’ Road, 4,500 ”
Matunga Labour Camp.
53 Dharavi Layout, Shetewadi, Off 60’ Road, Dharavi 7,700 ”
Road.
54 Dharvai Layout,  Part of Indira Nagar, Khambadevi, 6.000 ”
Dharavi.
55 Dharavi Layout, Part of Indira Nagar, Khambadevi. 5,000
56 Dharavi Layout, Subhash Nagar, behind New . . ”
Maternity Home, Municipal Chawls, Dharavi Cross
Road.
57 Dharavi Layout, Saibaba Nagar, Kala Killa. 1,45,200 ”
58 C. S. 181(pt.), 523 (pt.) of Dharavi Layout, Part of 5,000 ”
Mukundnagar, Dharavi.
59 C. S. 479 (pt.), 181 (A), Dharavi Layout, Part of 5,900 ”
Social Nagar, Laxmibang, Dharavi.
60 Dharavi Layout, area round Bismilla Hotel at Estrella 5,000 ”
Batteries Chowky; Matunga Labour Camp.
61 Dharavi Layout, Zakir Hussein Nagar. Road.
62 Dharavi Layout, Nehru Nagar, Dr. A. B. Road, Road.
Worli.
63 Kamgar Nagar No. 1, New Prabhadevi Road Road.
64 Kamgar Nagar, Drainage Channel Road Road.
65 Batnagar Zopadpatti near Century Mill Gate Road.
66 Hanuman Nagar near Century Mill Gate Road.
67 Shivsena Nagar Nos. 2, 3 and 4, Dr. A. B. Road, Road.
Worli.
SCHEDULE—contd.
(1) (2) (3)
8 Maharashtra Vacant Lands (Pr ohibition of [1975 : Mah. LXVI
Unauthorised Occupation and Summary
Eviction) Act, 1975
SCHEDULE—contd.
(1) (2) (3)
68 Dhuruwadi Zopadpatti, behind Standard Mill Housing and Dhobighat.
Lane, Prabhadevi.
69 C. S. No. 47 (pt.), Lower Parel, Lalakiwadi, Opp. . . 36,000 Sq. yds.
Pumping Station, Dr. E. Moses Road, Worli.
70 Sadanandwadi, 80’ Road, Worli Naka. Dhobi Ghat
71 Premnagar, Worli Naka. Land leased to
Birla Trust for
Hospital.
72 C. S. Nos. 208 (pt.), 209 (pt.), Worli Division Scheme, . . 14,663 Sq. yds.
52, Mahakali Road, near Worli B.E.S.T. Depot.
73 Siddharth Nagar. B.E.S.T. Depot and
Birla Trust.
74 Worli Village, Zarimari Zopadpatti behind Maratha . . 1,200 Sq. yds.
Press.
75 Nawabwadi near Prabhadevi Road. Health Centre.
76 C. S. No. 47 (P) Lower Parel, Smt. Ramabai Ambedkar 1,21,000 Sq. yds.
Nagar.
77 C. S. No. 1292, T. P. S. IV, Adarsh Nagar. . . 9,300 ”78 Scheme No. 52, Bhim Nagar, Worli Naka. . . 5,978 ”79 Laxmidaswadi, Mahalaxmi. Housing.
80 C. S. No. 1 (P), 2 (P) 3/1, Lower Parel, Shantinagar . . 30,380 ”Zopadpatti.
81 C. S. No. 19, Lower Parel, Hutments Near Hajiali. . . 1,711 Sq. yds.
82 Vallabhbhai Patel Road Nagar, behind V. P. Stadium, Pumping Station.
L. L. Marg.
83 Hutment Colony behind 358 tenements. . . . .
84 S. No. 447 and 435-A, Survey Nos. 447, 435-A, Hissa 1 acre + 8 acres
No. 1 (pt.), China Baug, Nehru Road, Santacruz (E) (Approx.)
85 S. No. 437, Rajput Chawl, Vakola Village Road, Santa- . . 1.00 Acre.
cruz (East).
86 Survey No. 341 (A) (1) (part), Shastrinagar, Bandra (E). . . 0.30 ”87 F. Plot No. Anandanagar, Santacruz (East), T.P.S. No. V . . 1.80 ”F, Plot No. 131.
88 280 H. No. 4, 281 H. No. 10, Plot at Mount Mary Foot-. . 4,552 Sq. yds.
steps.
89 NA 37, 107 to 125, Anandnagar. . . 77,440 ”90 Bharatnagar.
91 297 (pt.), 297, part of Danda Village. . . 1,431 ”92 647 (pt.), D-454 part of Danda Village. . . 2,565 ”93 412, Guzdar Bund Land (not yet acquired). . . 3,388 ”94 52, 53, 56, 70, 74, Khotwadi, Santacruz (West), T.P.S. . . 9,196 ”No. VI, Final plot Nos. 8, 9, 10, 52, 56 and 70, 74 and
117.
95 1147, T.P.S. No. II, Bandra (W), Final Plot No. 45, 45-A,. . 6,292 ”45-B.
96 13 (pt.) and 3 (pt.), Garden Plot at Jogeshwari (E). . . 10,890 ”97 162 (pt.), 163 (pt.), 164 (pt.), 165, 166, 167 (pt.), 155 (pt.). . 36 Acres
Hospital Plot, Marol, Andheri (East).
 
1975 : Mah. LXVI] Maharashtra Vacant Lands (Pr ohibition of 9
Unauthorised Occupation and Summary
Eviction) Act, 1975
SCHEDULE—contd.
(1) (2) (3)
98 73, 74(A), Azad Rd., Municipal Plot, Andheri (E) . . 9,080 Sq. yds.
99 13(pt.), 15(pt.), 16(pt.), 51(pt.), 52(pt.), 60’ D. P. Road, . . 10,890 ”
joining P. F. Road, with H. F. Society Andheri (E).
100 33(pt.), 36(pt.), 38(pt.), 40(pt.), 83(pt.), 60’ D. P. Road, . . 12,100 ”
joining M. G. Road to Telly Gully, Vile-parle (E).
101 28, 29, 30(pt.), 49(pt.), 277(pt.), 60’ Rd. from Kol-Dongari12,100 ”
Rd. No. 4, joining Jambo Darshan V P. (E).
102 34, 37 Land between Sahar Road and Railway Line near 30,976 ”
‘K’ Ward Office, Andheri (E).
103 20, 110(B), Andheri, Market. . . 9,680 ”
104 106(A)(pt.), D. N. Nagar, Market. . . 5,808 ”
105 Near S. No. 198, Irla Tank, S. V. Road. . . 29,524 ”
106 106-A(pt.), D. N. Nagar, Playground . . 2,904 ”
107 Aerodrome Nalla, adjoining Khadi Commission Office. . . .
108 R. No. 4, C.T.S. No. 582, Extension to Lions Club Garden, 9,156 Sq. yds.
L.B.S. Marg, Kurla.
109 R. S. No. 292pt. Amina Roy’s Plot Chunabhatti . . 4,930 ”
110 S. N. 145, H. No. 5, Halla Road . . 1,996 ”
111 198 ½, 311-A(pt.), 312-D(pt.), Maqsood Estate, Junction of45,496 ”
C T. S. Road and L. B. S. Marg, Kurla.
112 Plot No. 7, Behind Natraj Talkies, Chembur, Tank land . . 2.60 Acres
113 C. T. S. 120(pt.), S. No. 14, 14 pt. ; C. T. S. No. 120(pt.), . . 2.50 ”
Chembur.
114 56pt. C.T.S. 366(pt.), Anik Village, 56pt. C.T.S. . . 1,083 Sq. yds.
115 62pt. C.T.S. 258(pt.), Anik Village, 62pt. C.T.S. No. 258 . . 150 ”
116 56pt. C.T.S. No. 342, Anik Village, 56pt. C.T.S. No. 342 . . 1,146 ”
117 56pt. C.T.S. 377, 373 (pt.),  Anik Village, 56pt. C.T.S. No. 377, 373pt. 400 ”
118 Wadhawali Village S. No. 104pt. . . 55,912 ”
119 56pt. C.T.S. 342pt., Anik Salsette Railway, C.T.S. No. 342pt. 1,594 ”
120 357(pt.), S. No. 357pt., Chembur . . 19,413 ”
121 S. No. 323, School Plot at Nivetra Road, S. No. 323, . . 3,642 ”
H. No. 1 pt. of Village Malad (East).
122 21(pt.), Mitha Nagar . . 25,738 ”
123 99pt., 100pt., 101pt., 102pt., 103pt., 104pt., 226pt., Plot. . 12,140 ”
No. 99, touching 44,—O’ D. P. Road, Opp. Kharodi
Village off Marve Road.
124 164A, 164-B(pt.), 164-K, Borsa Pada near Poisar Bus . . 3,162 ”
Depot, Kandivali (W).
125 94, 95, 126(pt.), 128(pt.), 129(pt.), Powell’s land M. G. Road, 48,561 ”
Kandivali (W).
126 70(pt.), 71(pt.), 72(pt.), 73(pt.), School and Harijan Quarters8,007 ”
Plot at L. T. Road, Borivali (W).
127 52(pt.), 53(pt.), 55(pt.), C.T.S. No. 28, Tank land at . . 8,120 ”
Akurli Road, Kandivali (w).
128 254pt., 253, 280, 162, 165 and 1 Opp. Daulat Nagar, . .1,19,736 ”
Borivali (Lepers’ Colony).
129 Poisar (E), Kandivali. Road
130 Mulund Village S. No. 323E No. 1 (pt.). School.
Acres Gunthas
131 S. No. 61, Vikhroli . . . . 65 28
132 S. No. 62, Vikhroli . . . . 15 25
133 S. No. 63, Vikhroli . . . . 1 32
134 S. No. 64, Vikhroli . . . . 59 23
135 S. No. 65, Vikhroli . . . . 2,000 28
136 S. No. 8/1, Vikhroli . . . . 0 31
137 S. No. 8/2, Vikhroli . . . . 0 20
138 S. No. 8/3, Vikhroli . . . . 0 07
139 S. No. 8/4, Vikhroli . . . . 0 22
140 S. No. 8/5, Vikhroli . . . . 0 12
141 S. No. 8/6, Vikhroli . . . . 1 28
C.T.S. No.   S. No. A. g.
142 S. No. 8/7, Vikhroli . . . . . . 0 03
143 S. No. 8/8, Vikhroli . . . . . . 0 03
144 S. No. 10/1, Vikhroli . . . . . . 1 20½
145 S. No. 10/2, Vikhroli . . . . . . 0 10
146 S. No. 10/3, Vikhroli . . . . . . 0 7½
147 S. No. 10/4, Vikhroli . . . . . . 1 15
148 S. No. 10/5, Vikhroli . . . . . . 0 14
149 S. No. 10/6, Vikhroli . . . . . . 0 08
150 S. No. 10/7, Vikhroli . . . . . . 0 04½
151 S. No. 10/8, Vikhroli . . . . . . 0 14
152 S. No. 12, Vikhroli . . . . . . 5 11
153 S. No. 16, Vikhroli . . . . . . 2 36
154 S. No. 18, Vikhroli . . . . . . 2 04
Sq. Mt.
155 Kandivali . . 121 150 1,014.8
156 ” . . 199 99/6 1,029.1
157 ” . . 485 60/6 260.0
158 ” . . 1,213 . . 78.3
159 ” . . 1,173 Tank 1,120.6
160 ” . . 493 ” 5,098.5
161 ” . . 499 ” 2,410.2
162 ” . . 783 ” 2,544.0
163 ” . . 284 ” 5,114.0
164 ” . . 727 ” 665.9
Sq. yds.
165 ” . . 1 149 19,33,488.1
166 Valnai . . 319 26 486.0
C.T.S. No. S. No. Sq. yds.
167 Charkop . . 3 41 13,03,456
168 ” . . 601 Tank 11,322
10 Maharashtra Vacant Lands (Pr ohibition of [1975 : Mah. LXVI
Unauthorised Occupation and Summary
Eviction) Act, 1975
SCHEDULE—contd.
(1) (2) (3)
1975 : Mah. LXVI] Maharashtra Vacant Lands (Pr ohibition of 11
Unauthorised Occupation and Summary
Eviction) Act, 1975
SCHEDULE—contd.
(1) (2) (3)
C.T.S. No. S. No. Sq. yds.
169 Charkop— contd. 4 39 5,43,148
170 ” 23 Tank 2,114
171 ” 50 40 28,750
172 Shimpoli 23 18 6,621
173 Malvani 3 264 1,98,929
174 ” 4 216 52,779
175 ” 919 6/1 7,787
176 ” 746 215 29,934
177 ” 733 263 pt. 3,986
178 ” 507 44 34,783
179 ” 520 Tank 3,415
180 ” 5 263 pt. 96,690
181 ” 6 ” 5,87,499
182 ” 2 ” 8,74,401
183 ” 1573 209 2,487
184 ” 1603 Tank 3,980
185 ” 444 78 7,166
186 ” 2629 Nil 11,918
187 ” 108 75 pt. 3,604
188 ” 2628 99 2,402
189 ” 7 263 pt. 63,185
190 ” 1916 214 5,412
191 ” 1601 263 pt. 2,59,251
192 ” 1863 ” 4,369
193 ” 2620 221 31,009
194 ” 2706 Tank 2,062
195 ” 2084 179/A1 12,645
196 ” 2107 ” 526
197 ” 2047 ” 218
198 ” 2091 179/A1 727
199 ” 2670 140 33,365
200 ” 2671 ” 1,587
201 ” 3551 263 pt. 32,237
202 ” 3527 265/A pt. 21,436
203 ” 3530 ” 72,254
204 ” 2842 263 pt. 6,365
205 ” 3552 218 pt. 6,365
206 ” 3555 217 58,007
207 Woadhavan 137 12B 31,141
208 Borivali 17 201 19,042
209 ” 1 203 35,254
210 ” 14 204 29,684
211 ” 2 211 39,910
212 ” 12 205 30,444
213 ” 244 147 1,832
214 ” 38 165 44,536
215 ” 13 199 4,200
216 ” 20 162 & 163 3,626
217 ” 6 207 2,907
C.T.S. No. S. No. Sq. yds.
218 Borivali— contd. 5 206 36,446
219 ” 237 125 5,985
220 ” 328 129 pt. 1,562
221 ” 341 47 pt. 3,921
222 ” 39 190 24,504
223 ” 40 . . 36,393
224 ” 37 187 23,717
225 ” 47 188 1,835
226 ” 34 184 28,593
227 ” 35 167 2,349
228 ” 33 18 17,681
229 ” 42 195 32,921
230 ” 41 174 35,951
231 ” 44 1 . .
232 ” 46 189 63,867
233 ” 48 185 2,055
234 ” 49 186 21,546
235 ” 50 183 10,530
236 ” 51 182 33,068
237 ” 43 196 15,566
238 ” 57 178 26,754
239 ” 58 173 46,349
240 ” 59 172 19,397
241 Manori 364 Tank 1,713
242 ” 313  ” 4,875
243 ” 577  ” 8,270
244 ” 604  ” 2,393
245 ” 717  ” 19,937
246 ” 778  ” 5,152
247 ” 858  ” 3,939
248 ” 924  ” 6,209
249 ” 985  ” 10,497
250 ” 981  ” 79,949
251 ” 1053  ” 17,318
252 ” 1776  ” 2,982
253 ” 2942  ” 4,547
254 Gorai 87 . . 68,713
255 ” 1959 . . 18,24,645
256 ” 59 . . 96,144
257 ” 88 . . 1,09,681
258 ” 162  ” 7,014
259 ” 128  ” 6,534
260 ” 213  ” 2,580
261 ” 1960  ” 7,74,809
262 ” 115  ” 5,16,873
263 ” 49  ” 69,000
264 ” 1  ” 78,355
265 ” 479  ” 5,402
266-67 ” 688  ” 1,325
12 Maharashtra Vacant Lands (Pr ohibition of [1975 : Mah. LXVI
Unauthorised Occupation and Summary
Eviction) Act, 1975
SCHEDULE—contd.
(1) (2) (3)
1975 : Mah. LXVI] Maharashtra Vacant Lands (Pr ohibition of 13
Unauthorised Occupation and Summary
Eviction) Act, 1975
SCHEDULE—contd.
(1) (2) (3)
C.T.S. No. S. No. Sq. yds.
268 Gorai— contd. 385 Tank 12,670
269 ” 672 . . 12,574
270 ” 1911 . . 80,653
271 Eksar 707 Gaothan 1,349
272 ” 371 43 14,452
273 ” 294 Tank 13,872
274 ” 1612 . . 12,928
275 Dahisar 1525 26 22,567
276 ” 1146 Tank 4,600
277 Akurli 152 13,042
278 ” 147 13 pt. 7,067
279 ” 163 2,14,413
280 Akse 3 15 58,056
281 ” 4 16 47,596
282 ” 15 18 492
283 ” 98 11 41,235
284 ” 99 16 20,948
285 Darivali 32 17/3 2,583
286 ” 35 17/6 708
287 ” 62 20 3,426
288 ” 76 29 758
289 ” 104 17/13 556
290 ” 110 12/10 362
291 ” 135 10 pt. 7,672
292 ” 140 7/3 735
293 ” 162 43 8,767
294 ” 163 42A 7,040
295 ” 164 42B 613
296 ” 176 . . 2,704
297 ” 214 38/3 1,636
298 ” 215 38/6 562
299 ” 218 51 20,774
300 ” 219 50 pt. 20,549
301 ” 221 49 13,337
302 ” 222 36/16 2,527
303 ” 224 36/B 2,157
304 ” 224 36/B 2,157
305 ” 225 48 11,313
306 ” 226 47 6,261
307 ” 227 52 1,037
308 ” 1 45 5,37,193
309 ” 3 40 pt. 2,69,550
310 ” . . Tank 8,682
311 ” . . . . 2,074
312 ” 160 39 1,29,878
313 Marve 3 44 544
314 ” 9 49 1,571
315 ” 10 49/6A 1,725
316 ” 14 59 28,597
 
C.T.S. No. S. No. Sq. yds.
317 Marve— contd. 19 . . 35
318 ” 23 50A 475
319 ” 27 . . 46
320 ” 34 . . 100
321 ” 42 . . 314
322 ” 53 50A 1,62,053
323 ” 98 62 590
324 ” 100 49A pt. 4,793
325 ” 101 49A pt. 3,278
326 ” 134 55 pt. 14,723
327 ” 130 61 965
328 ” 133 55 pt. 2,546
329 ” 70 Tank 3,788
330 Kurla 126 10 2,993.5
331 ” 92 . . 384.8
332 ” 413 196 483.7
333 ” 589/131 pt. . . 2,505.3
334 ” 545B/291 pt. . . 822.4
335 Borla 49/5/5 . . 120.1
336 ” 50/517 . . 515.5
337 ” 51 Tank . . 3,145.4
338 ” 70/2/8 . . 174.2
339 ” 73/4/5 . . 442.9
340 ” 780/4/5 . . 23.1
341 ” 777.777/1 to 8 60/25 1,200.2
342 Chembur 610/SSIII . . 242.3
343 ” 622/97 pt. . . 9,070.5
344 ” 97/P No. 93 . . 931.2
345 ” Pasteomasagar . . 705.1
346 ” 104/P No. 40 . . . .
347 ” 46 14 pt. 12,945.5
348 ” 823. 47 14 pt. 64,711.2
349 ” 793 Cementary . . 2,022.6
350 ” 984 Gymkhana . . 11,574.4
351 ” 1224 Gaothan . . 84.3
352 ” 48 14 pt. 61,778.9
353 ” 126 S. No. 356 9,275.0
354 ” 131/ID . . 1,483.5
355 ” 139/ID . . 2,773.4
356 ” 661 A 320 pt. 69,025.5
357 ” 1280 14 pt.—249 550.1
358 ” 1283 75 pt. 750.1
359 ” 249 1480/ID 245.1
360 Anik 241 52 649.9
361 ” 203/19 . . 774.8
SCHEDULE—contd.
(1) (2) (3)
14 Maharashtra Vacant Lands (Pr ohibition of [1975 : Mah. LXVI
Unauthorised Occupation and Summary
Eviction) Act, 1975
1975 : Mah. LXVI] Maharashtra Vacant Lands (Pr ohibition of 15
Unauthorised Occupation and Summary
Eviction) Act, 1975
C.T.S. No. S. No. Sq. yds.
362 Anik— contd. 2/174 . . 13,812.4
363 ” 273/Gaothan . . 276.5
364 ” 32/Gaothan . . 274.4
365 ” 344/Gaothan . . 2,283.3
366 ” 210/15 . . 2,267.0
367 ” 209/16 . . 778.3
368 Mandla 6/80 . . 12,326.0
369 Trombay 10/152 . . 1,168.8
370 ” 151/111/2 . . 1,347.2
371 Wadhavali 9/72 . . 3,796.0
372 ” 200/103 . . 1,62,538.0
373 ” 495/104 pt. . . 28,084.5
374 ” 496/104 pt. . . 5,959.6
375 ” 233/111A,B . . 1,995.7
376 ” 2/104 pt. . . 37,707.4
377 ” 1/104 pt. . . 3,955.8
378 Mahul 9/96B . . 3,343.7
379 ” 396/Gaothan . . 31.0
380 ” 356/92B . . 487.9
381 ” 489/Gaothan . . 9.0
382 ” 535 . . 412.7
383 ” 601 . . 592.2
384 ” 491/I-1 . . 614.8
385 ” 597 . . 830.2
386 ” 626/33 pt. . . 45,991.1
387 ” 633/37/5 . . 2,765.9
388 ” 632 . . 1,132.6
389 ” 628/41/3 . . 4,125.0
390 Nahur 613 . . 880.0
391 ” 553 151 B 1,157.0
392 ” 828 6 467.0
393 Bhandup 1014 613 5,103.0
394 Mulund East 144/360 . . 21,043.0
395 ” 145/361 . . 18,614.0
396 ” 492/362 . . 28,399.0
397 ” 1125/122 . . 12,140.0
398 ” 1126/123 . . 9,257.0
399 ” 1073/95 . . 13,667.0
400 ” 1087/91 . . 8,447.0
401 ” 1088/92 pt. . . 3,024.0
402 ” 1084/93 pt. . . 3,430.0
403 ” 1296/90 . . 10,091.0
404 ” 1295/88 . . 14,276.0
405 ” 1293/86 . . 10,144.0
406 ” 1289/85 . . 12,247.0
SCHEDULE—contd.
(1) (2) (3)
SCHEDULE—contd.
(1) (2) (3)
16 Maharashtra Vacant Lands (Pr ohibition of [1975 : Mah. LXVI
Unauthorised Occupation and Summary
Eviction) Act, 1975
C.T.S. No. S. No. Sq. yds.
407 Mulund East— contd. 1297/89 . . 12,057.0
408 ” 1294/87 . . 11,258.0
409 ” 1292/84 . . 11,745.0
410 ” 1290/83 . . 8,399.0
411 ” 1280/390 . . 1,19,584.0
412 Mulund West 859/372B . . 5,989.0
413 ” 860/372B . . 1,245.0
414 ” 657/382 . . 555.0
415 ” 658/385 . . 625.0
416 ” 676/2pt. 7A . . 24,862.0
417 Hariyali 120/113 pt. . . 27,582.0
418 Mohili 255 . . 4,762.0
419 ” 858 . . 10,206.0
420 Kirol 498/89 . . 5,618.0
421 Bandra 505 341P 266.1
422 ” 506 341P 298.5
423 ” 507 341P 264.0
424 ” 509 341P 160.1
425 ” 492 341P 272.2
426 Near Bandra Court Tank (F-1147) . . 3,748.4
427 ” G/5 . . 3,990.0
428 ” G/163 B . . 16,120.0
429 ” E-237 . . 78.6
430 Vileparle 1612 . . 14,132.1
431 Juhu 1 . . 1,655.8
432 ” 2 . . 3,970.3
433 ” 3 . . 46,520.5
434 ” 165 . . 58,307.4
435 ” 11 . . 12,669.2
436 ” 179 . . 142.6
437 ” 506/7 . . 756.5
438 ” 514 . . 1,055.9
439 ” 530 . . 111.7
440 ” 561 . . 32,266.4
441 ” 561/8 . . 100.4
442 ” 962 . . 1,31,251.8
443 ” 1053 . . 1,36,877.3
444 ” 1211 . . 17,054.9
445 Mulgaon 103 . . 2,570.7
446 Gundavali 64 . . 381.2
447 ” 66 . . 125.6
448 ” 253 . . 735.5
449 ” 228 . . 2,016.5
450 ” 356 . . 239.6
451 ” 242 . . 10,032.2
452 ” 204 . . 1,833.3
453 ” 234 . . 702.5
454 Chakala 622 . . 3,087.7
455 ” 288 . . 2,990.9
1975 : Mah. LXVI] Maharashtra Vacant Lands (Pr ohibition of 17
Unauthorised Occupation and Summary
Eviction) Act, 1975
SCHEDULE—contd.
(1) (2) (3)
C.T.S. No. S. No. Sq. yds.
456 Chakala— contd. 373 . . 267.0
457 ” 633 . . 419.1
458 Sahar 1 . . 12,999.5
459 ” 292 . . 1,370.0
460 ” 410 . . 1,226.0
461 ” 414 . . 1,690.0
462 ” 229 . . 18,434.5
463 ” 239 . . 2,439.6
464 ” 327 . . 10,136.4
465 ” 115 . . 138.9
466 ” 25 136 229.7
467 ” 294 . . 9,425.0
468 ” 422 . . 2,960.9
469 Andheri 805 . . 3,996.0
470 ” 190 . . 869.9
471 ” 192 . . 1,800.0
472 ” 811 106A 6,432.9
473 ” 221 38A 390.3
474 ” 812 74P 1,160.0
475 ” 813 73Pt. 1,132.0
476 ” 214 80Pt. 1,210.5
477 ” 216 80Pt. 973.0
478 ” 670 . .
479 ” 691 . . 8,400.0480 ” 699 . .
481 ” 690 . .
482 ” 96 . . 2,476.5
483 Ambivali 649 . . 862.1
484 ” 837 . . 993.5
485 ” 849 . . 481.9
486 Kondivata 1 . . 17,463.3
487 ” 6 7 2,321.9
488 ” 98 91 2,213.7
489 ” 50 . . 10,551.4
490 ” 105 . . 308.4
491 ” 106 . . 2,289.5
492 ” 208 . . 422.9
493 ” 221 . . 4,756.3
494 ” 438 . . 4,083.0
495 ” 74 48 1,427.0
496 ” 501 26A 5,654.4
497 ” 205 Gurcharan 401.4
498 ” 553 89A 2,783.6
499 ” 554 89E 26,369.3
500 Versova 1047 94Pt 1,22,201.7
501 ” 1048 . . 3,923.6
502 ” 1050 94C 3,226.1
503 ” 1051 94D 5,632.7
504 ” 1290 82Pt. 341.7
 
C.T.S. No. S. No. Sq. yds.
505 Mudh 197 . . 2,995.6
506 ” 390 . . 27,697.4
507 ” 637 . . 1,039.2
508 ” 669 . . 201.5
509 ” 695 . . 123.5
510 ” 704 . . 220.7
511 ” 712 . . 90.5
512 ” 128 . . 510.3
513 ” 1001 . . 94.8
514 ” 1077 . . 12,202.5
515 ” 1093 . . 67.5
516 ” 1109 . . 200.2
517 ” 1121 . . 24.0
518 ” 1225 . . 195.6
519 ” 1127 . . 884.1
520 ” 1203 . . 3,696.1
521 ” 1214 . . 30.5
522 ” 1268 . . 10,488.0
523 ” 1283 . . 289.0
524 ” 1284 . . 566.0
525 ” 671 . . 17.0
526 ” 693 . . 190.4
527 ” 740 . . 72.9
528 Marol 1058 . . 168.4
529 ” 1165 . . 120.1
530 ” 8361 . . 171.4
531 ” 952 . . 13,922.4
532 ” 847 . . 121.1
533 ” 856 . . 49.6
A. g. as.
534 Kurla . . 171 pt. 1 17 00
535 ” . . 172 pt. 6 30 00
536 ” . . 173 2 26 00
537 ” . . 174 2 19 00
538 ” . . 175 2 27 00
539 ” . . 176 2 33 12
540 ” . . 177 2 35 00
541 ” . . 245 pt. 2 04 06
542 ” . . 261 2 36 12
543 ” . . 262 1 37 04
544 ” . . 263 1 36 08
545 ” . . 264 0 01 00
546 ” . . 260 2 36 04
547 Tilaknagar, Chembur . . 14 pt. 15 00 00
548 Sahakarinagar, Chembur . . 14 pt. 10 00 00
Plot No. Sq. yds.
549 Pantnagar, Ghatkopar . . 323 8,440
T. P. S. III.
SCHEDULE—contd.
(1) (2) (3)
18 Maharashtra Vacant Lands (Pr ohibition of [1975 : Mah. LXVI
Unauthorised Occupation and Summary
Eviction) Act, 1975
1975 : Mah. LXVI] Maharashtra Vacant Lands (Pr ohibition of 19
Unauthorised Occupation and Summary
Eviction) Act, 1975
SCHEDULE—contd.
(1) (2) (3)
C.T.S. No. Plot No. Sq. yds.
550 Pantnagar, Ghatkopar, . . 324 47,884
T. P. S. III.
551 ” . . 341 4,114
552 ” . . 348 11,536
553 ” . . 258 772
554 ” . . 259 778
555 ” . . 261 779
556 ” . . 262 778
557 ” . . 263 778
558 ” . . 264 1,335
559 ” . . 320 10,880
560 ” . . 322 1,868
561 ” . . 349 4,534
562 ” . . 342 2,221
S. No. A. g. a.
563 Kirol . . 99-5 0 09 00
564 ” . . 99-4 0 00 12
565 ” . . 99-8 0 12 04
566 ” . . 100-1 pt. 0 31 12
567 ” . . 100-4 pt. 0 09 00
568 ” . . 100-5 pt. 0 09 04
569 ” . . 103 pt. 1 01 00
570 ” . . 972/2 pt. 0 03 12
571 ” . . 982/2 pt.  0 28 0
572 ” . . 98/4 pt. 0 15 12
573 ” . . 98/5 pt.  0 15 8
574 ” . . 98/7 pt.  0 0 4
Sq. yds.
575 Kopri . . 1 pt. 1,21,617
576 ” . . 2 4,023
577 ” . . 3 2,780
578 Tungve . . 51 pt. 38,290
579 ” . . 52 pt. 2,249
580 ” . . 50 pt. 3,572
581 Chandivali . . 6 pt. 1,22,289
A. g. a.
582 ” . . 2 pt. 23 08 0
583 ” . . 3 pt. 5 20 0
584 ” . . 4 pt. 4 31 0
585 ” . . 18 pt. 7 31 0
586 ” . . 19 pt. 7 35 0
587 ” . . 20 pt. 7 23 0
588 ” . . 21 1 13 0
589 ” . . 24 pt. 0 35 0
590 ” . . Road 0 36 0
C.T.S. No. Plot No. Sq. yds.
591 Wadala (Antop—Hill) . . 2/292 30,416
592 ” . . 3/292 260
593 ” . . 4/292 11,592
594 ” . . 420 885
595 ” . . 378 615
596 ” . . 379 929
597 ” . . 380 666
598 ” . . 292 132.75
599 ” B.R.D. Works . . 25A 2,427
600 ” . . 73A 2,091
601 ” . . 74A 2,074
602 ” . . 74B 2,111
A. g. a.
603 Wadala Bandra Creek . . . . 112 0 0
604 Parikhghar (Bandra) . . 6A
1 36 0
605 ” . . 7A pt.
Sq. yds.
606 Bandra . . 341 pt. 79,293
607 ” . . 421 1,012
608 ” . . 422 329
609 ” . . 356 1,452
610 ” . . 355 Apt. 31,702
       A. g. a.
611 Andheri (D. N. Nagar) . . 106-A. 20 0 0
612 Magathane . . 34/1pt. 3 20 0
613 ” . . 33 pt. 0 10 0
614 ” . . 34-3 0 12 0
615 ” . . 34-4 3 2 0
616 ” . . 38 pt. 0 6 4
617 ” . . 39 pt. 0 84 0
618 ” . . 40/2 pt. 0 18 8
619 ” . . 46 3 26 8
620 ” . . 47 pt. 1 35 0
621 ” . . 34/5 pt. 2 2 4
622 ” . . 34-A/10 pt. 2 19 0
623 ” . . 35/1 pt. 4 1 0
624 ” . . 35-2 0 16 12
625 ” . . 35-3 0 11 0
626 ” . . 35-4 pt. 0 14 4
627 ” . . 36-6 pt. 0 0 12
628 ” . . 43 pt. 0 2 4
629 ” . . 44-1 pt. 1 0 0
630 ” . . 45-2 0 6 0
631 ” . . 50-1 0 16 0
632 ” . . 50-8 0 38 0
633 ” . . 34-A, 9 pt. 9 33 0
634 ” . . 111-2 pt. 2 12 0
635 ” . . 24-4 pt. 0 17 0
SCHEDULE—contd.
(1) (2) (3)
 
20 Maharashtra Vacant Lands (Pr ohibition of [1975 : Mah. LXVI
Unauthorised Occupation and Summary
Eviction) Act, 1975
1975 : Mah. LXVI] Maharashtra Vacant Lands (Pr ohibition of 21
Unauthorised Occupation and Summary
Eviction) Act, 1975
636 Magathane— contd. . . 25-1 pt. 1 13 0
637 Borivali (Gorai Road) . . 10 5 28 0
638 ” . . 11 2 3 0
639 ” . . 19 2 12 4
640 ” . . 20 10 3 0
641 ” . . 21 3 8 0
642 ” . . 22 0 36 0
643 ” . . 24 0 38 0
644 ” . . 23 4 32 0
645 ” . . 174 pt. 1 36 0
646 ” . . 60 pt. 4 8 0
647 Poisar . . 55 1 19 12
648 ” . . 56 52 30 0
649 Dahisar . . 125/8 pt. 0 10 4
650 ” . . 124/1 0 12 4
651 ” . . 2 0 19 0
652 ” . . 4 1 12 8
653 ” . . 8 pt. 0 13 4
654 ” . . 010 0 15 0
655 ” . . 125/9 0 12 8
656 ” . . 125/2 0 30 0
657 ” . . 125/7 0 4 8
658 ” . . 125/6 0 26 0
659 ” . . 123/10 0 9 8
660 ” . . 126/1A pt. 0 8 8
661 ” . . 126/2B 0 0 8
662 ” . . 126/2C 0 19 0
663 ” . . 125/4 5 30 12
664 ” . . 124/1 pt. 1 31 0
665 ” . . 125/5 pt. 0 1 8
666 ” . . 124/11 0 14 0
667 ” . . 124/12 0 1 0
668 ” . . 123/1 pt. 0 8 0
669 ” . . 123/6 pt. 0 6 4
670 ” . . 123/11 0 2 4
671 ” . . 125/5 2 18 0
672 ” . . 179 pt. 3 32 0
673 ” . . 180 pt. 5 5 0
674 Dindoshi . . 24 pt. 1 15 0
675 ” . . 32/6 0 2 0
676 ” . . 32/7 0 9 12
677 ” . . 25/2 2 25 12
678 ” . . 32/4 0 2 0
679 ” . . 32/3 pt. 0 3 4
680 ” . . 26 pt. 2 6 8
681 ” . . 28 0 22 4
682 ” . . 38 pt. 2 23 4
68

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