In exercise of the
powers conferred by sub-section (1) of section 46 read with sub-section (1) of
section 4 of the Maharashtra Slum Areas (Improvement, Clearance and
Redevelopment) Act, 1971 (Mah. XXVIII of 1971), and of all other powers
enabling it in this behalf, the Government of Maharashtra hereby makes the
following rules, the same having been previously published as required by
sub-section (1) of the said section 46 namely: These rules may be called the Maharashtra
Slum Areas (Improvement, Clearance and Redevelopment) (Other Manner of
Publication of Declaration) Rules, 1971. (1)
In
these rules, unless the context otherwise requires,- (i)
'Act'
means the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment)
Act, 1971; (ii)
'section'
means a section of the Act. (2)
Words
and expressions used in these rules and not defined therein shall have the
meaning respective assigned to them in the Act. (a)
The
declaration referred to in sub-section (1) of section 4 shall also be published
in not more than one local newspapers as the Competent Authority may, for
ensuring due publicity to the declaration in the area in respect of which the
declaration is made, decide: (b)
A
copy of such declaration shall be +pasted on the Notice Board in the office of
the Competent Authority and shall also be displayed in a conspicuous place in
such area. A substance of the declaration shall also be proclaimed by beat of
drum in the area. (c)
The
Competent Authority shall as far as practicable serve a notice on every owner
or occupier or both of the property in such area stating the +effect
of the declaration and specifying the time within which any aggrieved person
may appeal to the Tribunal under sub-section (3) of section 4 of the Act.MAHARASHTRA SLUM AREAS
(IMPROVEMENT CLEARANCE AND REDEVELOPMENT) (OTHER MANNER OF PUBLICATION OF
DECLARATION RULES, 1971
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