Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

An Act to make better provision for the improvement and clearance of slum areas in the State and their redevelopment and for the protection of occupiers from eviction and distress warrants.

Act number

Act 28 of 1971

Year

1971

Enacted on

11-08-1971

In force from

3 August 1971

Jurisdiction

Maharashtra State Act

Subjects

Housing And Urban Development

Read the full text of Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 section by section on LawLens.

Official source: India Code