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

State of Maharashtra - Subsection

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

(c). all moneys received by the Slum Rehabilitation Authority from the disposal of lands, buildings and other properties, movable and immovable and other transactions.