Section 10(1) in The Delhi Urban Shelter Improvement Board Act, 2010
(1)The Board shall have the power to prepare a scheme for the removal of any jhuggi jhopri basti and for resettlement of the residents thereof, and the consent of the residents of the jhuggi jhopri basti shall not be required for the preparation or implementation of such a scheme.Explanation. - Nothing in sub-section (1) shall derogate the power of the Central Government to remove jhuggis, if required.
