Section 2(xxiii) in Arunachal Pradesh Urban and Country Planning Act, 2007
(xxiii)"Relocation of population" means in relation to an area of bad lay-out or obsolete development or a slum area, the making available, in that area or elsewhere, of accommodation, for residential purposes or for carrying on business or other activities, together with amenities, to persons living or carrying on business or other activities in the said area who have to be so accommodated so that the said area may be properly planned;
