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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(6) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(6)All orders passed by the Tribunal shall be executed in the same manner in which similar orders, if passed by the State Government, could have been executed.