Section 12(7) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(7)When a clearance order has become operative, the owners of buildings to which the [clearance order] [These words were substituted for the word 'order' by Maharashtra 46 of 1975, Section 2(1).] applies shall demolish the buildings before the expiration of six weeks from the date on which the buildings are required by the qclearnace order] to be vacated, or before the expiration of such longer period as in the circumstances of the case, the Competent Authority may deem reasonable.
