Section 40 in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
40. Previous sanction of Competent Authority for prosecution.
- No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the Competent Authority:[Provided that, for prosecution for the offence punishable under section 3Z-2, no such previous sanction of the Competent Authority shall be necessary.] [Proviso was added by Maharashtra 10 of 2002, Section 4, (w.e.f. 18-5-2001).]
