Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Maharashtra - Subsection

Section 5A(h) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(h)any other matter for which, in the opinion of the Competent Authority, it is expedient to make provision for preventing the area from being or becoming a source of danger to safety or health or a nuisance.