The Slum Areas (Improvement and Clearance) Act, 1956

[Act No. 96 of 1956]

[29th December, 1956.]

Contents
Sections	Particulars
Title	The Slum Areas (Improvement and Clearance) Act
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Slum Areas
3.	Declaration of slum areas
Chapter III	Slum Improvement
4.	Power of competent authority to require improvement of buildings unfit for human habitation
5.	Inforcement of notice requiring execution of works of improvement
6.	Expenses of maintenance of works of improvement etc., to be recoverable from the occupiers of buildings
6A.	Restriction on building, etc., in slum areas
7.	Power of competent authority to order demolition of buildings unfit for human habitation
8.	Procedure to be followed where demolition order has been made
Chapter IV	Slum Clearance and Re-Development
9.	Power to declare any slum area to be a clearance area
10.	Slum clearance order
11.	Power of competent authority to re-develop clearance area
Chapter V	Acquisition of Land
12.	Power of Central Government to acquire land
13.	Land acquired by Central Government to be made available to the competent authority
14.	Right to receive compensation
15.	Basis for determination of compensation
16.	Apportionment of compensation
17.	Payment of compensation or deposit of the same in court
18.	Powers of competent authority in relation to determination of compensation, etc
Chapter VI	Protection of Tenants in Slum areas from Eviction
19.	Proceedings for eviction of tenants not to be taken without permission of the competent authority
20.	Appeals
20A.	Restoration of possession of premises vacated by a tenant
20B.	Rent of buildings in slum areas
21.	Chapter not to apply to eviction of tenants from certain buildings
Chapter VII	Miscellaneous
22.	Powers of entry
23.	Powers of inspection
24.	Power to enter land adjoining land where work is in progress
25.	Breaking into buildings
26.	Entry to be made in the day time
27.	Owner's consent ordinarily to be obtained
28.	Power of eviction to be exercised only by the competent authority
29.	Power to remove offensive or dangerous trades from slum areas
30.	Appeals
31.	Service of notices, etc
32.	Penalties
33.	Order of demolition of buildings in certain cases
34.	Jurisdiction of courts
35.	Previous sanction of the competent authority or officers authorised by it, for prosecution
36.	Power to delegate
37.	Protection of action taken in good faith
37A.	Bar of jurisdiction
38.	Competent authority, etc., to be public servants
39.	Act to over-ride other laws
40.	Power to make rules
The Schedule	Principles for determination of the net average monthly income