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

State of Maharashtra - Subsection

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

(d)provision relating to transit accommodation or entitlement of compensation in lieu of transit accommodation to the slum dwellers pending development of the Slum Rehabilitation Area;