Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act] Union of India - Subsection Section 40(2)(eee) in The Slum Areas (Improvement And Clearance) Act, 1956 (eee)the time within which plans, estimates and other particulars referred to in sub-section (2) of section 20A may be furnished;