Section 9 in The Slum Areas (Improvement And Clearance) Rules, 1957
9. [ Time limit for filing declaration under section 20A(1) and fees therefor. [Inserted by the Slum Areas (Improvement and Clearance) Amendment Rules, 1973, rule 2(4).] - (1) A declaration by a tenant under sub-section (1) of section 20A of the Act shall be filed within fifteen days from the date on which the tenant vacates the building or, as the case may be, on which he is evicted from the building.
(2)The fees to be levied in respect of every such declaration shall be Rs. 5. [Inserted by the Slum Areas (Improvement and Clearance) Amendment Rules, 1973, rule 2(4).]
