Section 19(4) in The Slum Areas (Improvement And Clearance) Act, 1956
(4)[ In granting or refusing to grant the permission under sub-section (3), the competent authority shall take into account the following factors, namely:-[Substituted by Act 43 of 1964, section 10, for section 19 (w. e. f. 27- 2- 1965 ).](a)[ whether alternative accommodation within the means of the tenant would be available to him if he were evicted;[Substituted by Act 43 of 1964, section 10, for section 19 (w. e. f. 27- 2- 1965 ).](b)[ whether the eviction is in the interest of improvement and clearance of the slum areas;[Substituted by Act 43 of 1964, section 10, for section 19 (w. e. f. 27- 2- 1965 ).](c)[ such other factors, if any, as may be prescribed.[Substituted by Act 43 of 1964, section 10, for section 19 (w. e. f. 27- 2- 1965 ).]
