Section 488(1) in The Orissa Municipal Corporation Act, 2003
(1)The land status of all listed slum or informal settlements shall be classified by the Corporation with prior approval of the Government as either tenable or untenable in order to determine whether or not regular planned service provision will be undertaken on in-situ or re-settlement basis and all listed slums or informal settlements are to be considered as tenable unless the site falls strictly within the criteria as specified under Sub-section (2).
