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[Cites 0, Cited by 0] [Section 3D(5)] [Section 3D] [Entire Act]

State of Maharashtra - Subsection

Section 3D(5)(b) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(b)the Grievance Redressal Committee if satisfied upon hearing of the appeal that the clearance order is not within the powers of this Act, or that the interest of the appellant have been substantially prejudiced, by any requirement of this Act not having been compiled with, may quash the clearance order either generally, or in so far as it affects any property of the appellant;