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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(2)(eeeee) in The Slum Areas (Improvement And Clearance) Act, 1956

(eeeee)the manner in which the rent provisionally determined under section 20A shall be communicated to the tenants and owners;