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[Cites 0, Cited by 0] [Section 3K(2)] [Section 3K] [Entire Act]

State of Maharashtra - Subsection

Section 3K(2)(b) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(b)On receipt of the order sent as aforesaid, the Authority shall be bound to follow and act upon such order.