(1)Notwithstanding anything contained in any other law for the time being in force, a Municipality may, define the external limit of bustee or slum and prepare such improvement schemes for any bustee or slum for the purpose of effecting environmental or general improvement as it may consider necessary and the scheme shall be published and implemented in such manner as may be prescribed.(2)After publication of the improvement scheme, under sub-section (1), the Municipality shall cause a notice to be served on such owners or occupiers of huts and structures within the bus tee or slum as are on Municipal record, inviting participation in the implementation of the scheme.
