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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

NCT Delhi - Subsection

Section 40(2)(d) in The Slum Areas (Improvement And Clearance) Act, 1956

(d)the procedure to be followed [and the factors to be taken into consideration] [Substituted by ACt 43 of 1964, section 20, for "section 20" (w.e.f. 27-2-1965)] by the competent authority before granting or refusing to grant permission under section 19: