Section 7(3) in The Slum Areas (Improvement And Clearance) Rules, 1957
(3)Every such application shall be accompanied by copies of relevant documents and in the case of an application for grant of permission to execute a decree or order of eviction of a tenant, also by a copy of the decree or order. [Substituted by the Slum Areas (Improvement and Clearance) Amendment Rules, 1973, rule 2(2), for rule 7.]
