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[Cites 0, Cited by 0] [Section 22(4A)] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(4A)(ii) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(ii)whether a notice of demand referred to in the proviso to sub-section (1) of section 53 of the Presidency Small Causes Courts Act, 1882 or in the proviso to sub-section (1) of section 27B of the Provincial Small Causes Courts Act, 1887, as the case may be, has been duly given to the occupier liable to pay the arrears of rent;