Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA SLUM AREAS (IMPROVEMENT, CLEARANCE AND REDEVELOPMENT) (OTHER MANNER OF PUBLICATION OF DECLARATION) RULES, 1971 CONTENTS 1. Short title 2. Definitions 3. Other manner of Publication of Declaration under Section 4(1) MAHARASHTRA SLUM AREAS (IMPROVEMENT, CLEARANCE AND REDEVELOPMENT) (OTHER MANNER OF PUBLICATION OF DECLARATION) RULES, 1971 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 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 1. Short title :- These rules may be called the MAHARASHTRA SLUM AREAS (IMPROVEMENT, CLEARANCE AND REDEVELOPMENT) (OTHER MANNER OF PUBLICATION OF DECLARATION) RULES, 1971 . 2. Definitions :- (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 expression used in these rules and not defined therein shall have the meaning respectively assigned to them in the Act. 3. Other manner of Publication of Declaration under Section 4(1) :- (a) The declaration referred to in Sub-Section (1) of Section 4 of the Code of Civil Procedure, 1908 shall also be published in [one local newspaper] 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 officer 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.