MAHARASHTRA SLUM AREAS (IMPROVEMENT, CLEARANCE AND REDEVELOPMENT) (OTHER MANNER OF PUBLICATION OF NOTIFICATION REGARDING RESTRICTION ON BUILDING IN SLUM AREAS, ETC.) RULES, 1971

PREAMBLE

The exercise of the powers conferred by sub-section (1) of section 46 read with sub-sections (1),(2) and (3) of section 8 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:

Rule - 1. Short title.

These rules may be called the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) (Other manner of publication of notification regarding restriction on building in Slum Areas etc.) Rules, 1971.

Rule - 2.Definition.

(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;

(iii)     "slum area" means the slum area declared as such under sub-section (1) of section 4 of the Act.

(2)     Words and expressions used in these rules and not defined therein shall have the meaning words respectively assigned to them in the Act.

Rule - 3. Other manner of publication of Notification under section 8(1) and (2).

(1)     The notification under sub-section (1) or (2) of section 8 shall also be published in not more than three local newspapers, as the Competent Authority may decide: provided that one such newspaper shall be in Marathi.

(2)     A copy of such notification shall be +pasted on the Notice Board in the office of the Competent Authority and shall be displayed in a conspicuous place in the area in respect of which the notification is made. A substance of the notification shall also be proclaimed by beat of drum in that area.

Rule - 4. Form of application under section 8(3).

The application to the Competent Authority under sub-section (3) of section 8, for permission to erect a building in the slum area shall be made in the following form:-

Rule - [5. Extension of period for purpose of section 8(2).

The period to be extended by a notification for the purpose of sub-section (2) of section 8 shall not exceed one year at a time.][1]