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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

NCT Delhi - Subsection

Section 40(2)(e) in The Slum Areas (Improvement And Clearance) Act, 1956

(e)the time within which an appeal may be preferred under [sub-section (7) of section 10 or section 20] [Inserted by Act 43 of 1964, section 20 (w.e.f. 27-2-1965)]
(ee)[the time within which a declaration may be filed under sub-section (1) or an intimation may be sent under sub-section (4) of section 20A and the fees, if any, to be levied in respect of such declaration; [Inserted by Act 43 of 1964, section 20 (w. e. f. 27- 2- 1965 ).]