Section 4(2) in The Slum Areas (Improvement And Clearance) Act, 1956
(2)In addition to serving a notice under this section on the owner, the Competent authority may serve a copy of the notice on any other person having an interest in the building or the land on which the building stands] whether as lessee, mortgagee or otherwise. [Inserted by Act 43 of 1964, section 3 (w. e. f. 27- 2-1965 )]
