50. Power to sanction or reject improvement scheme.
- The State Government may sanction, either with or without modification, or may refuse to sanction, any scheme submitted to it under section 49:Provided that in considering a bustee improvement scheme for sanction the State Government shall have regard to the conditions -(a)that no bustee dwellers are displaced until arrangements for rehousing them have previously been made; and(b)that the rents indicated in the scheme for the accommodation provided for displaced bustee dwellers as aforesaid are reasonable:Provided further that the State Government may give such financial aid and on such terms and conditions as it may consider necessary, to the Board enable them to fix reasonable rents for the accommodation provided for the displaced bustee dwellers.
