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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(1)The State Government may, by notification in the Official Gazette, appoint any person, to be the Competent Authority for the purposes of the Act, for such areas as may be specified in the notification.