Section 3B(4) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(4)The general Slum Rehabilitation Scheme published under subsection (3) shall be deemed Development Control Regulations under the provisions of Chapter III of the Maharashtra Regional and Town Planning Act, 1966, for the said area and the provisions of the general Slum Rehabilitation Scheme shall prevail over the Development Control Regulations, published under the Maharashtra Regional and Town Planning Act, 1966.
