Section 3C(2) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(2)Any person aggrieved by the order of the Chief Executive Officer may, within thirty days of the publication of such slum rehabilitation order, prefer an appeal to the Grievance Redressal Committee. The decision of the Grievance Redressal Committee in such appeal shall be final.] [Substituted by Maharashtra Act No. 38 of 2018, dated 26.4.2018]
