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[Cites 0, Cited by 0] [Section 3B(5)] [Section 3B] [Entire Act]

State of Maharashtra - Subsection

Section 3B(5)(g) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(g)scheme for development of the Slum Rehabilitation Areas under the Slum Rehabilitation Scheme by the landholders and occupants by themselves or through a developer and the terms and conditions of such developments; and the option available to the Slum Rehabilitation Authority for taking up such development in the event of non-participation of the landholders or occupants;