MAHARASHTRA PREVENTION OF DANGEROUS ACTIVITIES OF SLUMLORDS, BOOTLEGGERS, DRUG-OFFENDERS AND DANGEROUS PERSONS ACT, 1981


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Section
 Section Title
  INTRODUCTION
  1 SHORT TITLE, EXTENT AND COMMENCEMENT View Judgements
  2 DEFINITIONS View Judgements
  3 POWER TO MAKE ORDERS DETAINING CERTAIN PERSONS View Judgements
  4 EXECUTION OF DETENTION ORDERS View Judgements
  5 POWER TO REGULATE PLACE AND CONDITIONS OF DETENTION View Judgements
  5A GROUNDS OF DETENTION SEVERABLE View Judgements
  6 DETENTION ORDERS NOT TO BE INVALID OR INOPERATIVE ON CERTAIN GROUNDS View Judgements
  7 POWERS IN RELATION TO ABSCONDING PERSONS View Judgements
  8 GROUNDS OF ORDER OF DETENTION BE DISCLOSED TO PERSONS AFFECTED BY THE ORDER View Judgements
  9 CONSTITUTION OF ADVISORY BOARDS View Judgements
  10 REFERENCE TO ADVISORY BO View Judgements
  11 PROCEDURE OF ADVISORY BOARDS View Judgements
  12 ACTION UPON REPORT OF ADVISORY BOARD View Judgements
  13 MAXIMUM PERIOD OF DETENTION View Judgements
  14 REVOCATION OF DETENTION ORDERS View Judgements
  15 TEMPORARY RELEASE OF PERSONS DETAINED View Judgements
  16 PROTECTION OF ACTION TAKEN IN GOOD FAITH View Judgements
  17 DETENTION ORDERS AGAINST ANY SLUMLORD, BOOTLEGGER OR DRUG OFFENDER TO BE MADE UNDER THIS ACT AND NOT UNDER NATIONAL SECURITY ACT View Judgements
  18 REPORT OF MAH. ORD. III OF 1981 AND SAVING View Judgements



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