Section 3W(2) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(2)From the said date,-(a)all properties, funds and dues which are vested in, or realisable by, the Slum Rehabilitation Authority shall vest in, or be realisable by, the State Government;(b)all liabilities which are enforceable against the Slum Rehabilitation Authority shall be enforceable against the State Government.][Chapter I-B] [Chapter I-B was inserted by Maharashtra 10 of 2002, Section 3, (w.e.f. 18-5-2001).] Protected Occupiers, Their Relocation and Rehabilitation
