Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3D(5)] [Section 3D] [Entire Act]

State of Maharashtra - Subsection

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

(c)the decision of the Grievance Redressal Committee in such appeal regarding such declaration and execution of clearance order shall be final.]
(E)[ for sub-sections (6) and (7), the following sub-sections shall be substituted, namely:- [Substituted by Maharashtra Act No. 38 of 2018, dated 26.4.2018]