Section 3J in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
3J. Authentication of orders, etc., of the Slum Rehabilitation Authority.
- All proceedings of the Slum Rehabilitation Authority shall be authenticated by the Chairman and all orders and instruments of the Slum Rehabilitation Authority shall be authenticated by the Chief Executive Officer or any other officer of the Slum Rehabilitation Authority as may be authorised in this behalf by regulations.
