Section 3R(3) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(3)After the supersession of the Slum Rehabilitation Authority and until it is reconstituted, the powers, duties and functions of the Slum Rehabilitation Authority under this Act shall be carried on by the State Government or by such officer or officers or body of officers as the State Government may appoint for this purpose from time to time.
