Section 11(1) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
(1)The State Government, may by notification, establish for the purpose of this Act an Authority to be called the State Slum Redevelopment Authority, (hereinafter referred to as the State Authority'), to continuously monitor implementation of this Act and to recommend corrective measures wherever necessary, to take overriding decisions that concern land use, town planning, master planning processes etc. and to exercise powers and perform such other functions assigned to it under this Act.
