Section 3D(6) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(6)Subject to the provisions of the last preceding sub-section, the clearance order shall become operative at the expiration of time limit specified by the Chief Executive Officer in the clearance order issued under sub-section (1) from the date on which the notice of confirmation of the clearance order is published in accordance with the provisions of this Act.
