Section 3D(10) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(10)Subject to the provisions of this Act and of any other law for the time being in force, in relation to the town planning and to the regulation of the erection of building, where a clearance order has become operative, the owner of the land to which the clearance order applies, may redevelop the land in accordance with the plans approved by the Slum Rehabilitation Authority and subject to such restrictions and conditions (including a condition with regard to the time specified in the general Slum Rehabilitation Scheme, within which the redevelopment shall be completed), if any, as that Authority may think fit to impose:Provided that, the owner who is aggrieved by a restriction or condition so imposed on the user of his land, or by a subsequent refusal of the Chief Executive Officer to cancel or modify any such restriction or condition may, appeal to the Grievance Redressal Committee and the decision of the Grievance Redressal Committee regarding restriction and condition imposed shall be final.](a)for the words "Competent Authority" the words "Slum Rehabilitation Authority" shall be substituted;(b)in the proviso,-(i)for the words "Competent Authority" the words "Chief Executive Officer" shall be substituted;(ii)for the words "Tribunal" the words "Special Tribunal" shall be substituted;]["(iii) for section 13, the following section shall be substituted, namely:- [Substituted by Maharashtra Act No. 38 of 2018, dated 26.4.2018.]
