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[Cites 0, Cited by 0] [Section 3B(5)] [Section 3B] [Entire Act]

State of Maharashtra - Subsection

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

(c)provisions for obligatory participation of the owners, landholders and occupants of the land declared as the Slum Rehabilitation Area under the approved Slum Rehabilitation Scheme in the implementation of such Scheme;