Section 13 in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
13. Slum Clearance and Redevelopment Scheme.
(1)Where it appears to the prescribed authority that in view of the unhealthy, unhygienic, insanitary and congested conditions existing in a slum area, it is expedient to carry out works of improvement in pursuance of the improvement schemes prepared under this Act for such slum area without redeveloping that area after demolishing the huts and other structures thereon, it may prepare a scheme, to be known as a "Slum Clearance and Redevelopment Scheme" and publish a copy thereof in such manner as may be prescribed inviting suggestions and objections.(2)Every such Scheme shall, as far as practicable, indicate the manner in which clearance and redevelopment shall be carried out and may provide for all or any of the following particulars, namely:-(a)the acquisition of any land or other property in the area comprised in the Scheme, or affected by, or required for the execution of, the Scheme;(b)the reservation, acquisition or allotment of land or other property for any of the matters specified in sub-section (2) of section 10;(c)the laying or relaying of any area comprised in the Scheme;(d)the provision of alternative accommodation, temporary or permanent, for the inhabitants of the area who may be displaced by reason of the execution of the Scheme or any part thereof;(e)the construction, alteration or widening of streets or passages;(f)the suspension, as far as may be necessary for the proper carrying out of the Scheme, of any rule, bye-law, regulation, notification or order made or issued under any law for the time being in force which the Legislature of the State is competent to make;(g)an estimate of the total cost of the Scheme; and(h)such other matters not inconsistent with the objects of this Act as may be directed by the State Government.(3)The prescribed authority, after considering any objection or suggestion relating to the Scheme referred to in sub-section (1) and received within thirty days from the date of publication of the Scheme and after making such modification in the Scheme as it thinks fit, shall, not later than twenty-four months from the date of publication of the Scheme, sanction it, subject to the approval of the State Government, by notification and by such other means as are calculated to bring it to the notice of all persons concerned.(4)Where a Scheme is sanctioned under sub-section (3), the State Government may, on the recommendation of the prescribed authority, by order published in the Official Gazette, suspend, to such extent only as may be necessary for the proper carrying out of the Scheme, any rule, bye-law, regulation, notification or order made or issued under any law for the time being in force which the Legislature of the State is competent to make.
