Section 10 in The Slum Areas (Improvement And Clearance) Rules, 1957
10. Time limit within which plans, estimates and other particulars are to be furnished under sub-section (2) of section 20A. [Inserted by the Slum Areas (Improvement and Clearance) Amendment Rules, 1973, rule 2(4).] - The time limit for furnishing plans, estimates and other particulars by the owners of a building under sub-section (2) of section 20A of the Act shall be ten days than the date of the order of the competent authority under that sub-section requiring the owner to furnish the same.
