Section 12(5)(i) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(5)(i) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(i)[the Tribunal or the President may, by interim order,] [These words were substituted for the words 'may, by interim order,' by Maharashtra 46 of 1975, Section 2(2)(b).] suspend the operation of the [clearance order] [These words were substituted for the word 'order' by Maharashtra 46 of 1975, Section 2(1).] either generally, or in so far as it affects any property, until the final determination of the appeal; and

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State of Maharashtra - Subsection

Section 12(5)(i) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971