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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3M] [Entire Act] State of Maharashtra - Subsection Section 3M(3) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 (3)Such accounts shall be operated by such officers of the Slum Rehabilitation Authority as may be authorised by it in this behalf.
