Section 34 in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
34. Power to remove offensive or dangerous trade from slum areas.
- The Competent Authority may, by order in writing, direct any person carrying on any dangerous or offensive trade in a slum area to remove the trade from that area within such time as may be specified in the order:Provided that, no order under this section shall be made unless the person carrying on the trade has been afforded a reasonable opportunity of showing cause as to why the order should not be made.
