Section 12 in The Slum Areas (Improvement And Clearance) Rules, 1957
12. Time limit for intimation under sub-section (4) of section 20A. [Inserted by the Slum Areas (Improvement and Clearance) Amendment Rules, 1973, rule 2(4).] - The time limit for intimation by a tenant under sub-section (4) of section 20A of the Act shall be fifteen days from the date of receipt of the communication of the determination of provisional rent to him under sub-section (3) of that section.]
