Section 6 in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
6. Process of Identification of Eligible Slum Dwellers, Grant of Legal Entitlement and Dispute Resolution.
- The State Government shall prescribe and notify necessary directions for the identification and periodic survey of slum dwellers including bio-metric survey, manner of grant of legal entitlement to dwelling space, grievance redressal/dispute resolution mechanism etc. for the purpose of granting legal entitlement to the slum dwellers.Chapter - III City/Urban Areas Slum Redevelopment Committee
