Section 2(1b) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(1b)[ "Censused Slum" means any cluster of dwelling structures which has been censused, surveyed and enumerated and incorporated in the records of land owning authority as having been censused by the Collector or Competent Authority or any other person of a Planning Authority or Special Planning Authority by order of the State Government or any authority empowered by order of the State Government;] [Inserted by Maharashtra Act No. 38 of 2018, dated 26.4.2018.][(b-a) "Chief Executive Officer" means a Chief Executive Officer of the Slum Rehabilitation Authority appointed under sub-section (2) of section 3A;] [Clause (b-a) was inserted by Maharashtra 6 of 1997, Section 2.][(b-1) "Collector" means the Collector of a district and includes an Additional Collector or any officer specially appointed by the State Government to perform the functions of a Collector under this Act;] [This clause was inserted by Maharashtra 28 of 1984, Section 2.][(b-2) "community economic activity area" shall means the land within or adjoining to any slum area or any Slum Rehabilitation Area used by the occupant of slum dwellers for traditional occupation (which may include wooden boxes, stalls, washing stones, temporary platform, poles, rassis (ropes), nets, drying area) using traditional community skills for livelihood occupation which shall be recognised through license, permits or sanad, etc., issued by the State Government or any of its public authority or agency;] [Inserted by Maharashtra Act No. 38 of 2018, dated 26.4.2018.](c)"Competent Authority" means a person or body appointed to be the Competent Authority under section 3;[(c-a) "developer" means such agency as may be appointed or registered under section 3B by the Chief Executive Officer of the Slum Rehabilitation Authority to implement the Slum Rehabilitation Scheme; [Substituted by Maharashtra Act No. 38 of 2018, dated 26.4.2018.](c-b) "eligible slum dwellers" means the protected occupiers who fulfils such criteria as may be prescribed, by the State Government to be entitled for rehabilitation or relocation;](c-c) "Grievance Redressal Committee" means the Grievance Redressal Committee constituted under section 35;](d)"land" includes building and also benefits to arise out of land, things attached to the earth or permanently fastened to anything attached to the earth;(e)"occupier" includes,-(i)any person who for the time being is paying or is liable to pay to the owner the rent or any portion of the rent of the land or building in respect of which such rent is paid or is payable;(ii)an owner in occupation of, or otherwise using, his land or building;(iii)a rent-free tenant of any land or building;(iv)a licensee in occupation of any land or building; and(v)any person who is liable to pay to the owner damages for the use and occupation of any land or building;(f)"owner", when used with reference to any building or land, means the person who receives or is entitled to receive the rent of the building or land, if the building or land were let, and includes,-(i)an agent or trustee who receives such rent on account of the owner;(ii)an agent or trustee who receives the rent of, or is entrusted with, or concerned for, any building or land devoted to religious or charitable purpose;(iii)a receiver, sequestrator or manager appointed by a court of competent jurisdiction to have the charge of or to exercise the rights of owner of the said building or land, and(iv)a mortgagee-in-possession;[but does not include, a slumlord;] [These words were added by Maharashtra 30 of 1986, Section 2(a).](g)"prescribed" means prescribed by rules made under this Act;[(g-a) "slum area" means any area declared as such by the Competent Authority under sub-section (1) of section 4;] [Clause (g-a) was inserted by Maharashtra 23 of 1973, Section 102, Schedule 11.] [and includes any area deemed to be a Slum area under Section 4A] [These words were inserted by Maharashtra 20 of 1976, Section 2.](h)[ "slum clearance" means clearance of any slum area or Slum Rehabilitation Area by demolition and removal of existing buildings or dwelling structures and eviction of its occupiers therefrom by order of the Competent Authority or Chief Executive Officer, as the case may be; [Substituted by Maharashtra Act No. 38 of 2018, dated 26.4.2018.](h-a) "slumlord" means any person, group of persons, associates or agency or imlamalik by whatever name known and notwithstanding any rights claimed by entries in land records, who illegally remains in possession of any land, whether belonging to the State Government, local authority or public authority or any other person or enters into or creates illegal tenancies or leave and license agreements or any other agreements in respect of such land or, who constructs unauthorized structures thereon for sale or hire or, gives such land to any persons on rental or leave and license basis for construction, use or occupation of unauthorized structures, or who knowingly gives financial aid to any persons for taking illegal possession of such land, or for construction of unauthorized structure thereon, or who collects or attempts to collect from any occupiers of such land rent, compensation or other charges by criminal intimidation, or who evicts or attempts to evict any such occupiers by force without resorting to the lawful procedure, or who abets in any manner the doing of any of the abovementioned things;(h-b) "Slum Rehabilitation Area" means a Slum Rehabilitation Area, including community economic activity area, declared as such under sub-section (1) of section 3C by the Competent Authority or the Chief Executive Officer, as the case may be, in pursuance of the Slum Rehabilitation Scheme notified under section 3B;](h-c) "Slum Rehabilitation Authority" means the Slum Rehabilitation Authority or Authorities appointed by the State Government under section 3A;(h-d) "Slum Rehabilitation Scheme" means the Slum Rehabilitation Scheme notified under Section 3B;][(h-e) "Slum Rehabilitation Work" means the work relating to demolition of any structure or any part thereof in slum area or Slum Rehabilitation Area, and construction of a new building thereon;] [Clause (h-e) was inserted by Maharashtra 11 of 2012, Section 2(3), (w.e.f. 19-6-2012).](i)[ ["Tribunal" or "Special Tribunal" means a Tribunal or Special Tribunal] [Clause (i) was substituted by Maharashtra 29 of 1987, Section 2.] which the State Government is hereby empowered to constitute consisting of,-(a)the President, being a person who,-(i)is or has been a District Judge or has practised as a Pleader or Advocate or both for not less than eight years and is holding or has hold the post not below the rank of the Joint Secretary in the Law and Judiciary Department; or(ii)is holding or has held any judicial office for not less than [eight years] [These words were substituted for the words 'ten years' by the Maharashtra Slum Area (Improvement, Clearance and Redevelopment) (Amendment) Act, 2005, Mate. 24 of 2005, Section 2, (w.e.f. 19-5-2005).]; or(iii)is practising or has practised as an Advocate for not less than eight years; and(b)two members,-(i)one of whom shall be a person who is holding or has held the post hot below the rank of the Deputy Director of Town Planning; and(ii)the other shall be a person who is holding or has held the post not below the rank of the Superintending Engineer to Government;](j)"works of improvement" includes in relation to any building in a slum area the execution of any one or more of the following works, namely :-(i)repairs which are necessary;(ii)structural alterations;(iii)provision of light points, water taps and bathing places;(iv)construction of drains, open or covered;(v)provision for latrines, including conversion of dry latrines into flush latrines;(vi)provision of additional or improved fixtures or fittings;(vii)opening up or paving of courtyards;(viii)construction of passages or roads;(ix)any other work including the demolition of any building or any part thereof which in the opinion of the Competent Authority is necessary for executing any of the works specified above.
