Section 3D(4) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(4)Any person aggrieved by the clearance order may, within thirty days of the publication of the notice of the confirmation of the clearance order prefer an appeal to the Grievance Redressal Committee. The decision of the Grievance Redressal Committee in such appeal shall be final.](D)[ for sub-section (5), the following sub-section shall be substituted, namely:- [Substituted by Maharashtra Act No. 38 of 2018, dated 26.4.2018]
