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

State of Maharashtra - Subsection

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

(h)provision regarding sanction of Floor Space Index and transfer of development rights, if any, to be made available to the developer for development of the Slum Rehabilitation Area under the Slum Rehabilitation Scheme;