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[Cites 0, Cited by 0] [Section 3F(2)] [Section 3F] [Entire Act]

State of Maharashtra - Subsection

Section 3F(2)(c) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(c)has so abused his position as a member as to render his continuance on the Slum Rehabilitation Authority detrimental to the interest of the public; or