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[Cites 0, Cited by 0] [Section 3F(1)] [Section 3F] [Entire Act]

State of Maharashtra - Subsection

Section 3F(1)(e) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(e)has, directly or indirectly by himself or by any partner, employer or employee, any share or interest, whether pecuniary or of any other nature, in any contract or employment with, by or on behalf of, the Slum Rehabilitation Authority; or