Section 21 in The Slum Areas (Improvement And Clearance) Act, 1956
21. Chapter not to apply to eviction of tenants from certain buildings.
- Nothing in this Chapter shall apply to or in relation to the [eviction under any law] [Substituted by Act 43 of 1964, section 13, for certain words (w. e. f. 27- 2- 1965 )] of a tenant from any building in a slum area belonging to the Government, [the Delhi Development Authority] [Substituted by Section 13, ibid., for] or any local authority.
