Section 3D(10)(b) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

[Cites 0, Cited by 0] [Section 3D(10)] [Section 3D] [Entire Act]

State of Maharashtra - Subsection

Section 3D(10)(b) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(b)in the proviso,-

(i)for the words "Competent Authority" the words "Chief Executive Officer" shall be substituted;

(ii)for the words "Tribunal" the words "Special Tribunal" shall be substituted;]