Section 2 in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958
2. Repeal and prohibition of erection or addition or alteration of new hut, etc. -
In any area to which this Act applies-(a)sections 393 to 413 (both inclusive) of, and Parts VIII and IX of Schedule XVI to, the Calcutta Municipal Act, 1951, and sections 335 to 362 (both inclusive) of, and Parts VIII and IX of Schedule XVII to, the Calcutta Municipal Act, 1923, as extended to the Municipality of Howrah by notification No. 260M, dated the 18th January, 1932, by the Government of Bengal in the Ministry of Local Self-Government and sections 334 to 347 (both inclusive) of, and sections E, F and G and Form B of Schedule VI to, the Bengal Municipal Act, 1932, as the case may be, shall stand repealed, and(b)notwithstanding anything contained in any of the aforesaid Acts, no new hut or collection of huts shall be erected or no addition to, or alteration in, any such hut or collection of huts, shall be made in such area except with the permission in writing of the prescribed authority and subject to such restrictions or conditions, if any, as may be prescribed.
