Section 33A(f) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(f)communicate in writing to such slum dwellers that, if they do not join till the building permission to the first building of the Scheme or Project is given, they shall lose the right to any built-up tenement, and their tenements shall be taken over by the Slum Rehabilitation Authority, and used for the purpose of accommodating other slum dwellers who cannot be accommodated in-situ, and they shall be entitled to only pitch of about 3 mtrs. x 3.5 mtrs. elsewhere, if and when available, and construction therein shall have to be done by such slum dwellers on their own.]
