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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(3)(v) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(v)[ in section 19, for the words "Competent Authority", at both the places where they occur, the words "Chief Executive Officer" shall be substituted; [Sub-clauses (v), (vi) and (vii) were inserted by Maharashtra 6 of 1997 Section 5(b)(v).]