Section 10(3) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
(3)The slum dwellers or their representatives shall be involved by the City/ Urban Area Slum Redevelopment Committee in the preparation of the schemes and no such scheme shall be implemented without the consent of the majority of the adult slum dweller living in that slum.Chapter - IV State Slum Redevelopment Authority
