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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(3)(vi) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(vi)in section 41, after the words "Competent Authority" the words "Slum Rehabilitation Authority" shall be inserted.