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[Cites 0, Cited by 0] [Section 20B(5)] [Section 20B] [Entire Act]

Union of India - Subsection

Section 20B(5)(b) in The Slum Areas (Improvement And Clearance) Act, 1956

(b)if there is of such law in force in that area, such authority as may be specified by rules made in this behalf by the Central Government and such rules may provide the procedure that will be followed by that authority in determining the rent and also for appeals against the decision of such authority.