Section 3E in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
3E. Restrictions on transfer of tenements.
- [(1) The tenements allotted to the persons under the Slum Rehabilitation Scheme shall not be transferred by the allottee thereof by way of sale, gift, exchange, lease or otherwise for a period of first ten years commencing from the date of allotment of the tenement. After the expiry of the said period of ten years, the allottee may, with the permission of the Slum Rehabilitation Authority, transfer such tenement in accordance with the prescribed procedure.(2)If the tenement is transferred by the allottee in contravention of the provisions of sub-section (1), the Competent Authority shall, by order, direct the eviction of the person in possession of such tenement in such manner and within such time as may be specified in the order, and for the purpose of eviction, the Competent Authority may use or cause to be used such force as may be necessary:Provided that, before issuing any order under this sub-section, the Competent Authority shall give a reasonable, opportunity to such person to show cause why he should not be evicted therefrom.] [This section was re-numbered as sub-section (1) and thereafter sub-section (2) was added by Maharashtra 11 of 2012, Section 6 (w.e.f. 19-6-2012).]
