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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(4) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(4)The net average monthly income referred to in sub-section (3) shall be calculated in the manner and in accordance with the principles set out in the First Schedule.