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[Cites 0, Cited by 0] [Section 2(19)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(19)(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)in respect of the slum rehabilitation area declared under section 3C of the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971, the Slum Rehabilitation Authority appointed under section 3A of the said Act;]