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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(17) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012

(17)"In-situ slum re-development" means the process of redevelopment of slum areas by providing dwelling space and other basic civic and infrastructural services to the slum dwellers, or the existing land on which the slum is based