Section 45(2) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(2)In the case of any affidavit to be filed [any officer authorised by the Tribunal or by the President] [These words were substituted for the words 'any officer appointed by the Tribunal' by Maharashtra 13 of 1978, Section 6(3).] in this behalf may administer the oath to the deponent.
