Section 3(4) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
(4)Every person living in a slum area who is in-eligible under sub-section (I) shall be provided with an all weather built space to live in, with provision of all basic civic services and other infrastructure facilities, which may be on rental basis at the same site as the eligible slum dwellers or elsewhere, so that no slum family is left living in a slum like condition and the whole slum can be redeveloped as per the pro visions of this Act.
