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[Cites 0, Cited by 0] [Section 3D(5)] [Section 3D] [Entire Act]

State of Maharashtra - Subsection

Section 3D(5)(a) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(a)the Grievance Redressal Committee may, by interim order, suspend the operation of the clearance order either generally, or in so far as it affects any property, until the final determination of the appeal;