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[Cites 0, Cited by 0] [Section 3B(5)] [Section 3B] [Entire Act]

State of Maharashtra - Subsection

Section 3B(5)(f) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(f)provision relating to allotment of tenements either in-situ or otherwise, on ownership or on rent, to the other non-protected occupiers up to the 1st January 2011, subject to the availability of tenements as per the terms and conditions and guidelines so notified in the Official Gazette, by the Chief Executive Officer with the prior approval of the State Government;