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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(3)(vi) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(vi)in section 20, including in the marginal note, for the words "Competent Authority", wherever they occur, the words "Chief Executive Officer" shall be substituted;