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

State of Maharashtra - Subsection

Section 3A(3)(d) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(d)to do all such other acts and things as may be necessary for achieving the objects of rehabilitation of slums.]