Section 6A(5) in The Slum Areas (Improvement And Clearance) Act, 1956
(5)Nothing contained in sub-section (1) shall apply to—(a)any works of improvement required to be executed by a notice under sub-section (1) of section 4 or in pursuance of an undertaking given under sub-section (2) of section 7; or(b)the erection of any building in any area in respect of which a slum clearance order has been made under section 10.
