Section 12(3) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(3)As soon as a clearance order is confirmed the Administrator shall publish a notice in such manner as may be prescribed; stating that the [clearance order] [These words were substituted for the word 'order' by Maharashtra 46 of 1975, Section 2(1).] has been confirmed and naming a place where a copy of the [clearance order] [These words were substituted for the word 'order' by Maharashtra 46 of 1975, Section 2(1).] confirmed and of the map referred to therein may be seen at all reasonable hours.
