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[Cites 0, Cited by 1] [Section 22(4)] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(4)(a) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(a)whether alternative accommodation within the means of the occupier would be available to him, if he were evicted;