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[Cites 0, Cited by 0] [Section 2(1b)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1b)(i) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(i)[ ["Tribunal" or "Special Tribunal" means a Tribunal or Special Tribunal] [Clause (i) was substituted by Maharashtra 29 of 1987, Section 2.] which the State Government is hereby empowered to constitute consisting of,-