Section 70(6) in The City of Nagpur Corporation Act, 1948
(6)[ Notwithstanding anything contained in this section the Commissioner may, with the.sanction of the Corporation and with the approval of the State Government, grant a lease for a period not exceeding thirty years, of a land belonging to the Corporation which is declared as a slum area under the provisions of the Maharashtra Slum Area (Improvement, Clearance and Redevelopment) Act, 1971 to a co-operative society of slum dwellers, at such rent, which may be less than the market value of the premium, rent or other consideration, for the grant of such lease, and subject to such conditions as the Corporation may impose.The approval of the State Government under this subsection may be given either generally for any class of cases of such lands or specially in any particular case of such land:Provided that, the Commissioner may, in like manner renew, from time to time, the lease for such period and subject to such conditions as the Corporation may determine and impose.Explanation. - For the purposes of this sub-section, the expression "slum dwellers" means the slum dwellers whose names are included -(a)in the list of hutment dwellers prepared in the census of hutments taken in the year 1976; or(b)where such census of hutments is not taken in the Assembly roll in force in the year 1976; or(c)in the Assembly roll prepared in 1980 and published in May, 1980; or(d)where it is contended that the name of a slum dweller remained to be included in the Assembly roll for the year 1980, in the Assembly roll in force in the year 1977, 1978 or 1979,and who are occupying such land on the date of making an application by their co-operative society to the Corporation for grant of lease of such land] [Sub-section (6) was added by Maharashtra 38 of 1987, Section 3.].
