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[Cites 0, Cited by 0] [Section 3W(2)] [Section 3W] [Entire Act]

State of Maharashtra - Subsection

Section 3W(2)(a) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(a)all properties, funds and dues which are vested in, or realisable by, the Slum Rehabilitation Authority shall vest in, or be realisable by, the State Government;