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

State of Maharashtra - Subsection

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

(b)all liabilities which are enforceable against the Slum Rehabilitation Authority shall be enforceable against the State Government.]