Section 4(b) in The National Capital Territory Of Delhi Laws (Special Provisions) Second Act, 2011
(b)removal of slums and Jhuggi-Jhompri dwellers, [***] [Omitted by Act No. 32 of 2017 dated 31.12.2017.] unauthorised colonies or part thereof, village abadi area (including urban villages) and their extensions in accordance with the relevant policies approved by the Central Government for clearance of land required for specific public projects.
