Section 21 in The Delhi Urban Shelter Improvement Board Act, 2010
21. Housing scheme.
(1)The Board may prepare a housing scheme for the resettlement of persons who are to be resettled or provided alternative accommodation under any scheme for the removal of any jhuggi jhopri basti under the provisions of Section 10 or Section 12 of this Act.(2)The Board may prepare schemes for housing of those belonging to economically weaker sections including low income group and poor categories :Provided that except where land or rehabilitation site belongs to the Government, a housing scheme under sub-sections (1) and (2) shall be drawn up in consultation with the land owning agency on mutually accepted conditions.(3)Every scheme prepared under sub-section (1) shall provide for the cost of land, the development of such land and all related matters, the mode of allotment of plots or of houses, including the selection of allottees of such plots or houses and the terms and conditions of allotment, and for any other matter that may be considered necessary.
