Section 2(1b)(ii) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

[Cites 0, Cited by 0] [Section 2(1b)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1b)(ii) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(ii)is holding or has held any judicial office for not less than [eight years] [These words were substituted for the words 'ten years' by the Maharashtra Slum Area (Improvement, Clearance and Redevelopment) (Amendment) Act, 2005, Mate. 24 of 2005, Section 2, (w.e.f. 19-5-2005).]; or

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State of Maharashtra - Subsection

Section 2(1b)(ii) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971