Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3R] [Entire Act] State of Maharashtra - Subsection Section 3R(4) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 (4)All property vested in the Slum Rehabilitation Authority shall, during the period of such supersession, vest in the State Government.
