Section 3D(1) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(1)As soon as may be, after the Chief Executive Officer has declared any land to be a Slum Rehabilitation Area, and upon approval of the Slum Rehabilitation Scheme, he shall as early as possible proceed to make a clearance order in relation to that within fifty days land, order for the demolition of each building specified therein, and require each such building to be vacated by its occupier within such time which shall not be less than thirty days, but in any case not more than sixty days, as may be specified in such clearance order.](B)sub-sections (2) and (3) shall be omitted;(C)[ for sub-section (4), the following sub-section shall be substituted, namely:- [Substituted by Maharashtra Act No. 38 of 2018, dated 26.4.2018]
