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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Maharashtra - Subsection

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

(3)On such appeal, the Tribunal may make an order either confirming, modifying or rescinding the declaration; and the decision of the Tribunal shall be final.] [Section 4A was inserted by Maharashtra 20 of 1976, Section 3.]