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[Cites 0, Cited by 0] [Section 3F] [Entire Act]

State of Maharashtra - Subsection

Section 3F(3) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(3)No order of removal under sub-section (2) shall be made unless the non­official member has been given an opportunity to submit his explanation to the Government, and when such order is passed the office of the member so removed shall be deemed to be vacant.