Section 12(2) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(2)The Administrator may either confirm the [clearance order] [These words were substituted for the word 'order' by Maharashtra 46 of 1975, Section 2(1).] in whole or subject to such variations as he considers necessary; or reject the [clearance order] [These words were substituted for the word 'order' by Maharashtra 46 of 1975, Section 2(1).]
