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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(5)(ii) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(ii)[the Tribunal if satisfied] [These words were substituted for the words 'if satisfied' by Maharashtra 46 of 1975, Section 2(2)(c).] upon hearing of the appeal that the [clearance order] [These words were substituted for the word 'order' by Maharashtra 46 of 1975, Section 2(1).] is not within the powers of this Act, or that the interests of the appellant have been substantially prejudiced, by any requirement of this Act not having been complied with, may quash the [clearance order] [These words were substituted for the word 'order' by Maharashtra 46 of 1975, Section 2(1).] either generally, or in so far as it affects any property of the appellant.