Section 11 in The Slum Areas (Improvement And Clearance) Act, 1956
11. [ Power to competent authority to redevelop clearance area. [Substituted by section 7, ibid., for section 11 (w. e. f. 27- 2- 1965 ).]
(1)Notwithstanding anything contained in sub-section (7) of section 10, the competent authority may at any time after the land has been cleared of the buildings in accordance with a slum clearance order but before the work of redevelopment of that land has been commenced by the owner, by order, determine to redevelop the land if that authority is satisfied that it is necessary in the public interest to do so.(2)Where land has been cleared of the buildings in accordance with a slum clearance order, the competent authority, if it is satisfied that the land has been, or is being, redeveloped by the owner thereof in contravention of plans approved by the authority or any restrictions or conditions imposed under sub-section (7) of section 10 or has not been redeveloped within the time, if any, specified under such conditions may, by order, determine to redevelop the land: Provided that before passing such order, the owner shall be given a reasonable opportunity to show cause why the order should not be passed.]
