Section 24 in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
24. Revocation of declaration made under section 3.
- Where the State Government is of opinion that in view of the improvements made in a slum area or for any other reason, the continuation of the declaration of any area as a slum area is no longer necessary, it may, by notification and in such other manner as may be prescribed, revoke that declaration.
