Section 3X in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
3X. Definitions.
- In this Chapter, unless the context otherwise requires,-(a)[ "dwelling structure" means a structure used as dwelling or otherwise and include out-house, shed, hut, other enclosure or structure attached to the earth including community economic activity area within or adjoining to it, whether of bricks, masonry, wood, mud, metal or any other material whatsoever;] [Substituted by Maharashtra Act No. 38 of 2018, dated 26.4.2018](b)"photo-pass" means an identity card-cum-certificate issued by the Government in the prescribed format under section 3Y, and shall include such other document or documents declared by Government, by order issued in this behalf, to be equivalent of photo-pass for the purposes of this Chapter;(c)"protected occupier" means an occupier of a dwelling structure who holds a photo-pass;(d)"scheme" means any arrangement or plan prepared and declared by the State Government for the protection, relocation and rehabilitation of the protected occupiers.
