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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(1A) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(1A)[ The acquisition of land for any purpose mentioned in sub-section (1) shall be deemed to be a public purpose.] [Sub-section (1A) was deemed always to have been inserted by Maharashtra 23 of 1973, Section 102, Schedule I.]