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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(29) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012

(29)"Slum Resettlement" means the process of relocation and settlement of slum dwellers from the existing untenable slums to an alternative site with dwelling space, basic civic and infrastructural services.