Section 6 in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958
6. Utilisation of slum area for building and other public purposes. -
(1)On the removal of the occupiers from all huts and other structures in pursuance of the provisions of sub-sections (2) and (3) of section 5, the State Government may take all necessary measures to clear the acquired land by the demolition of all huts and structures therein and to erect thereon buildings according to such plan as may be approved by it.(2)The State Government may itself execute or cause to be executed the measures referred to in sub-section (1) or may entrust the execution to such local authority or any other public authority constituted by Government and on such terms and conditions as may be determined by the State Government.(3)The buildings so erected or the huts remodelled under sub-section (6) will be let out to slum-dwellers and persons of such low income groups as may be prescribed.(4)The terms and conditions for letting out the buildings erected or the huts remodelled under the provisions of sub-section (3) shall be such as may be prescribed.(5)Where the acquired land is unsuitable for the construction of any building as aforesaid on the ground that the area is small, or on any other ground, the State Government may use it for such public purposes as it thinks fit.(6)The State Government may, instead of demolishing huts and other structures and erecting buildings, take measures to remodel the slum in such manner and subject to such conditions as may be prescribed.
