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[Cites 0, Cited by 0] [Section 3Y] [Entire Act]

State of Maharashtra - Subsection

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

(3)On receipt of an application under sub-section (2), the authority shall, after verifying the records and carrying out such inquiry, if any, as deemed fit, issue a duplicate photo-pass to the applicant with a clear marking on such photo-pass as "Duplicate".