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[Cites 0, Cited by 0] [Section 6A(5)] [Section 6A] [Entire Act]

Union of India - Subsection

Section 6A(5)(a) in The Slum Areas (Improvement And Clearance) Act, 1956

(a)any works of improvement required to be executed by a notice under sub-section (1) of section 4 or in pursuance of an undertaking given under sub-section (2) of section 7; or