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

State of Maharashtra - Subsection

Section 3A(5) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(5)The Slum Rehabilitation Authority may appoint Committees consisting of its members and experts to facilitate its working and speedy implementation of the scheme prepared under section 3B.