Section 14 in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
14. Land acquired by State Government to be made available to the City/Urban Area Slum Redevelopment Committee.
- Where any land in a slum area or any other area has been acquired under this Act the State Government shall make the land available to the City/Urban Area Slum Redevelopment Committee for the purpose of executing any scheme of redevelopment/Up-gradation/resettlement.
