Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1b)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1b)(h) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(h)[ "slum clearance" means clearance of any slum area or Slum Rehabilitation Area by demolition and removal of existing buildings or dwelling structures and eviction of its occupiers therefrom by order of the Competent Authority or Chief Executive Officer, as the case may be; [Substituted by Maharashtra Act No. 38 of 2018, dated 26.4.2018.]