Section 12(6) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(6)Subject to the provisions of the last preceding sub-section, the [clearance order] [These words were substituted for the word 'order' by Maharashtra 46 of 1975, Section 2(1).] shall become operative at the expiration of six weeks from the date on which the notice of confirmation of the [clearance order] [These words were substituted for the word 'order' by Maharashtra 46 of 1975, Section 2(1).] is published in accordance with the provision of this Act.
