Section 33A(e) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(e)communicate in writing to such slum dwellers against whom action under clause (d) is proposed that, after such action they shall not be eligible for transit tenement or for the reconstructed tenement by lots, but, shall be entitled only to what is available after others have chosen their tenements in the Scheme or Project;
