Section 45(1A) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(1A)[ The provisions of sections 4, 5, 12 and 14 of the Limitation Act, 1963, shall apply to the filing of every appeal or application made to the Tribunal, under this Act.] [Sub-section (1A) was deemed always to have been inserted by Maharashtra 13 of 1978, Section 6(2).]
