Section 6A in The Slum Areas (Improvement And Clearance) Rules, 1957
6A. [ Form of application under section 6A and fees therefor. [Inserted by the Slum Areas (Improvement and Clearance) Amendment Rules, 1973, rule 2(1).] - (1) An application under sub-section (3) of section 6A of the Act shall be made in Form AA.
(2)The fees to be levied in respect of every such application shall be Rs. 10.]
