Section 3B(6) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(6)The Chief Executive Officer of the Slum Rehabilitation Authority, with prior approval of the State Government shall, regulate the procedure for appointment and registration of developers for implementation of the Slum Rehabilitation Scheme as per the rules prescribed by the State Government, from time to time. The Chief Executive Officer or the Slum Rehabilitation Authority, as the case may be, may register any person or an association of persons registered under the Partnership Act, 1932 or a company registered under the Companies Act, 2013, as a developer in the prescribed manner for the implementation of Slum Rehabilitation Scheme.] [Sub-section (3) was substituted by Maharashtra 6 of 1997, Section 3(b).]
