Section 2(23) in Tripura Town and Country Planning Act, 1975
(23)"re-allocation of population" means, in relation to an area of bad layout or obsolete development or a slum area, the making available in that area or elsewhere, of accommodation, for residential purposes or for carrying on business or other activities, together with amenities, to persons living or carrying on business or other activities, in the said area who have to be so accommodated so that the said area may be properly planned;
