(1)If, at any time, it becomes necessary to acquire the right of user in any land in or around any slum for the purpose of implementing any improvement scheme in respect of such slum, the State Government may, on the recommendations of the Municipality in this behalf, declare, by notification, its intention to acquire such right, and invite suggestions or objections from persons likely to be affected thereby within such time as may be specified in the notification.(2)Every suggestion or objection received under sub-section (1) shall be heard by the Chief Municipal Officer after giving an opportunity to all persons affected to make personal representations, if any.(3)The Chief Municipal Officer shall submit a report to the Empowered Standing Committee after the hearing under sub-section (2) and after making such enquiry in this behalf as he may consider necessary.(4)After considering the views of the Empowered Standing Committee, the State Government may, by notification, declare that the right of user in such land shall be acquired.(5)With effect from the date of publication of the notification under sub-section (4), the right of user in such land shall vest in the Municipality, free from all encumbrances.
