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[Cites 0, Cited by 0] [Section 22(4A)] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(4A)(b) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(b)If, within a period of [six months] [These words were substituted for the words 'ninety days' by Maharashtra 2 of 1987, Section 2(e)(ii)(A).] from the date of receipt of any application for permission under clause (c) of sub-section (1), [or clause (b) of sub­section (1A)] [This was inserted by Maharashtra 2 of 1987, Section 2(e)(ii)(B).] the Competent Authority does not refuse to grant the permission, it shall be deemed to have been granted at the expiration of such period.]