Section 12(1) in The Delhi Urban Shelter Improvement Board Act, 2010
(1)The Board may, with the consent of the owner of the land on which the jhuggi jhopri basti is situated, work out schemes for collective community rehabilitation, relocation or in-situ upgradation and involve private sector/slum co-operatives for redevelopment of the basti with a view to bringing about environmental improvement and improvement in the living conditions of the residents. Rehabilitation of the residents of the jhuggi jhopri basti who would be affected by redevelopment shall form an integral part of the rehabilitation scheme.
