Section 7 in The Slum Areas (Improvement And Clearance) Rules, 1957
7. [ Form of application under section 19 and fees therefor. [Substituted by the Slum Areas (Improvement and Clearance) Amendment Rules, 1973, rule 2(2), for rule 7.] - (1) An application under sub-section (2) of section 19 of the Act shall -
(i)where such application relates to the grant of permission to institute a suit or proceeding for the eviction of a tenant, be made in Form CC; and [Substituted by the Slum Areas (Improvement and Clearance) Amendment Rules, 1973, rule 2(2), for rule 7.](ii)where such application relates to the grant of permission to execute a decree or order of eviction of a tenant, be made in Form CCC. [Substituted by the Slum Areas (Improvement and Clearance) Amendment Rules, 1973, rule 2(2), for rule 7.](2)The fees to be levied in respect of every such application shall be Rs. 10. [Substituted by the Slum Areas (Improvement and Clearance) Amendment Rules, 1973, rule 2(2), for rule 7.](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.]
