Section 13(1) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(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.
