Section 1 in The Slum Areas (Improvement And Clearance) Act, 1956
1. Short title, extent and commencement.
(1)This Act may becalled the Slum Areas (Improvement and Clearance) Act, 1956 .(2)It extends to all Union territories except the union territories of the Andaman and Nicobar Islands and the Laccadive, Minicoy and Amindivi Islands.(3)It shall come into force in a Union territory on such [date] [[Came into force in the Union territory of Delhi on the 8th February, 1957, vide Notification No. S. R. O. 421, dated the 4th February, 1957, see Gazette of India, Pt. II, Sec. 3, p. 256; and in the Union territory of Tripura on the 1st April, 1958, vide Notification No. S. O. 414, dated the 31st March, 1958, see Gazette of India, Pt. II, Section 3 (ii), p. 256.Extended to Pondicherry by Act 26 of 1968]] as the Central Government may, by notification in the Official Gazzette, appoint; and different dates may be appointed for different Union territories.
