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

State of Maharashtra - Subsection

Section 3I(4) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(4)Subject to the superintendence of the Slum Rehabilitation Authority, the Chief Executive Officer shall supervise and control all the officers and employees of the Slum Rehabilitation Authority.