Section 4 in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
4. In-situ redevelopment/ up-gradation of all tenable slums.
(1)The dwelling space under sub-section (1) of section 3 shall be provided in-situ in all tenable slums and the State Authority may for this purpose modify the land use and town planning provisions wherever needed.(2)The slum dwellers living in a slum, which is untenable, shall be provided a dwelling space at an alternate site with basic civic and infrastructure services.(3)Where the slum is located on State Government land or on privately owned land for less than 10 years, and the State Government or the Private owner as the case may be is unwilling to negotiate a solution, the eligible slum dwellers shall be provided a dwelling space at an alternate site with basic civic and infrastructure services.(4)Where under sub-section (2) or sub-section (3) the slum is relocated to a site more than 5 kilometers and such relocation site is unconnected by public transport to the original site, the city/ Urban Area Slum Redevelopment Committee shall ensure adequate public transport arrangements for the convenience of the slum dwellers to reach their places for livelihood.
