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[Cites 0, Cited by 0] [Section 3B(5)] [Section 3B] [Entire Act]

State of Maharashtra - Subsection

Section 3B(5)(e) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(e)provision relating to allotment of tenements either in-situ or otherwise, on development free of cost to the protected occupiers of the building in such Slum Rehabilitation Area;