Section 40(2)(b) in The Slum Areas (Improvement And Clearance) Act, 1956

[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

NCT Delhi - Subsection

Section 40(2)(b) in The Slum Areas (Improvement And Clearance) Act, 1956

(b)the preparation of plans for the redevelopment of any slum area, and matters to be included in such plans;

(bb)[the form in which an application under sub-section (3) of section 6A shall be made and the information to be furnished and the fees to be levied in respect of such application; [Inserted by Act 43 of 1964, section 20 (w. e. f. 27- 2- 1965 ).]

(bbb)the manner in which inquiries may be held under sections 15 and 19;]

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NCT Delhi - Subsection

Section 40(2)(b) in The Slum Areas (Improvement And Clearance) Act, 1956