Section 31(1) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
(1)Where an occupant in occupation of any building in a slum area vacates any building or is evicted therefrom on the ground that it may be required for the purpose of executing any work of improvement or for the purpose of re -direction of the building, the an occupant may, within such time as may be prescribed, file a declaration with the prescribed authority that he desires to be replaced in occupation of the building after the completion of the work of improvement or re -erection of the builiding as the case may be.
