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[Cites 0, Cited by 0] [Section 3M] [Entire Act]

State of Maharashtra - Subsection

Section 3M(4) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(4)Notwithstanding anything contained in sub-sections (2) and (3), the Slum Rehabilitation Authority may keep on hand such sum as it thinks fit, for its day to day transactions, subject to such limits and conditions as may be prescribed.