Section 22(4A) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(4A)[ (a) In granting or refusing to grant the permission under clause (c) of sub-section (1) [or clause (b) of sub-section (1A)] [Sub-section (4A) was inserted by Maharashtra 13 of 1978, Section 6(3).] the Competent Authority shall take into account the following factors, namely(i)what is the amount of rent and for what period it is due;(ii)whether a notice of demand referred to in the proviso to sub-section (1) of section 53 of the Presidency Small Causes Courts Act, 1882 or in the proviso to sub-section (1) of section 27B of the Provincial Small Causes Courts Act, 1887, as the case may be, has been duly given to the occupier liable to pay the arrears of rent;(iii)whether the occupier is willing to pay arrears within a stipulated time;(iv)any other factors, if any, as may be prescribed.(b)If, within a period of [six months] [These words were substituted for the words 'ninety days' by Maharashtra 2 of 1987, Section 2(e)(ii)(A).] from the date of receipt of any application for permission under clause (c) of sub-section (1), [or clause (b) of subsection (1A)] [This was inserted by Maharashtra 2 of 1987, Section 2(e)(ii)(B).] the Competent Authority does not refuse to grant the permission, it shall be deemed to have been granted at the expiration of such period.]
