Section 2(33) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
(33)"Untenable Settlement" are those settlements which are non- environmentally hazardous sites (like riverbank, pond sites, hilly or marshy terrains, etc.), ecologically sensitive sites (like mangroves, national parks, sanctuaries, etc.), and on land marked for public utilities and services (such as major roads, railways tracks, trunk infrastructure, etc.).
