Section 22(2) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(2)Every person desiring to obtain the permission referred to in sub-section (1) [or (1-A)] [The word, brackets, figure and letter were inserted by Maharashtra 2 of 1987, Section 2(c).] shall make an application in writing to the Competent Authority in such form and containing such particulars as may be prescribed.
