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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(11) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(11)No person shall commence or cause to be commenced any work in contravention of a plan approved or a restriction or condition imposed under sub-section (10).