Section 5 in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
5. Conditions for allotment of a dwelling space.
- The allotment of the dwelling space under sub-section (1) of section 3 shall be subject to the following conditions -(1)the slum dwellers undertakes to pay the affordable cost for the dwelling space; and(2)the slum dwellers will occupy or construct the dwelling house as the case may be within the period notified by the City/ Urban Areas Slum Redevelopment Committee; and(3)the slum dweller undertakes to abide by the conditions of allotment-
