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[Cites 0, Cited by 0] [Section 3P] [Entire Act]

State of Maharashtra - Subsection

Section 3P(2) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(2)The accounts of the Slum Rehabilitation Authority shall be audited by an Auditor appointed by the State Government in consultation with the Comptroller and Auditor General of India.