Section 28 in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
28. Use of land acquired.
(1)Where any land has been acquired under this Act, the Government may undertake or cause to be undertaken such measures as may be necessary for the improvement, development, clearance or re -development of the land, or the erection of buildings thereon, in accordance with such plan as may be approved by them.(2)(i)For the purpose of undertaking the measures referred to in sub - section (1), the Government may either hold the land under their own control and management and undertake such measures themselves or through the Board on such terms and conditions as may be determined by them, or transfer the land to the local authority concerned or the Board for the purpose of undertaking those measures.(ii)Where the land is transferred as provided in clause (i), such land shall vest in the local authority concerned or the Board, as the case may be, and the local authority or the Board shall-(a)pay to the Government the cost of acquisition of the land or such portion thereof as the Government may determine in each case; and(b)undertake the measures referred to in sub -section (1) in accordance with such plans as may be approved by the government, and subject to such directions as may, from time to time, be given by the Government.
