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[Cites 0, Cited by 1] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Slum Areas (Improvement And Clearance) Act, 1956

(2)In addition to serving a notice under this section on the owner the competent authority may serve a copy of the notice on any other person having an interest in the building or the land on which the building stands whether as lessee, mortgagee or otherwise.