Section 12 in The Delhi Urban Shelter Improvement Board Act, 2010
12. Scheme of redevelopment of jhuggi jhopri basti.
(1)The Board may, with the consent of the owner of the land on which the jhuggi jhopri basti is situated, work out schemes for collective community rehabilitation, relocation or in-situ upgradation and involve private sector/slum co-operatives for redevelopment of the basti with a view to bringing about environmental improvement and improvement in the living conditions of the residents. Rehabilitation of the residents of the jhuggi jhopri basti who would be affected by redevelopment shall form an integral part of the rehabilitation scheme.(2)The consent of the residents of the jhuggi jhopri basti shall not be required for the preparation and implementation of any scheme for redevelopment of the basti under this section.(3)The redevelopment scheme referred to in sub-section (1) may provide for construction and disposal by sale or lease of land for commercial, residential, institutional and light industrial use or any one or more of them as per the provisions of the Delhi Development Act, 1957 (61 of 1957) and those of the Master Plan for Delhi and Zonal Development Plans, etc. prepared thereunder.(4)The Board may permit the owners on whose land a basti for which the scheme of re-development has been prepared under sub- section (1), to implement that scheme. Such scheme may not be executed by the Board itself:Provided that the prior approval of the Central Government shall be taken if the land in question belongs to the Central Government.
