Section 12(1) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(1)As soon as may be after the Competent Authority has declared any slum area to be a clearance area, it shall make a clearance order in relation to that area, ordering the demolition of each of the buildings specified therein, and requiring each such building to be vacated within such time as may be specified in the [clearance order] [These words were substituted for the word 'order' by Maharashtra 46 of 1975, Section 2(1).], and shall submit the [clearance order] [These words were substituted for the word 'order' by Maharashtra 46 of 1975, Section 2(1).] to the Administrator for confirmation.
