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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(4) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(4)No appeal shall be decided under this section unless the appellant had been heard or has had a reasonable opportunity of being heard in person or through a legal practitioner.