Section 3D(5) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(5)Where any such appeal is duly made,-(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;(b)the Grievance Redressal Committee if satisfied upon hearing of the appeal that the clearance order is not within the powers of this Act, or that the interest of the appellant have been substantially prejudiced, by any requirement of this Act not having been compiled with, may quash the clearance order either generally, or in so far as it affects any property of the appellant;(c)the decision of the Grievance Redressal Committee in such appeal regarding such declaration and execution of clearance order shall be final.](E)[ for sub-sections (6) and (7), the following sub-sections shall be substituted, namely:- [Substituted by Maharashtra Act No. 38 of 2018, dated 26.4.2018]
