Section 10(1) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
(1)The City/Urban Area Slum Redevelopment Committee shall prepare schemes as per the rules prescribed, covering provision of dwelling space, basic civic and infrastructure services for in situ redevelopment or up- gradation or relocation and resettlement of slums and for such other matters as it deems fit and necessary for the implementation of the provisions of the Act.
