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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Maharashtra - Subsection

Section 4A(2) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(2)Any person aggrieved by the provisions of sub-section (1) may, within thirty days from the said date, appeal to the Tribunal functioning under this Act.