Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Maharashtra - Subsection

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

(A)[ after the words "in respect of any matter which" the words "the Slum Rehabilitation Authority," shall be inserted;] [Paragraph (A) was substituted by Maharashtra 11 of 2012, Section 5(3), (w.e.f. 19-6-2012).]