Section 31 in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
31. Restoration of possession of premises vacated by an occupant .
(1)Where an occupant in occupation of any building in a slum area vacates any building or is evicted therefrom on the ground that it may be required for the purpose of executing any work of improvement or for the purpose of re -direction of the building, the an occupant may, within such time as may be prescribed, file a declaration with the prescribed authority that he desires to be replaced in occupation of the building after the completion of the work of improvement or re -erection of the builiding as the case may be.(2)On receipt of such declaration, the prescribed authority shall, by order, require the owner of the building to furnish to it, within such time as may be prescribed, the plan of the work of improvement or re-erection of the building and estimates of the cost thereof land such other particular as may be necessary and shall, on the furnished and having regard to the provisions of sub -section (3) of section 32 and after holding such enquiry as to may think fit, provisionally determine the rent that would be payable by the occupant if he were to be replaced in occupation of the building in pursuance of the declaration made by him under sub-section (1)(3)The rent previously determined under sub-section (2) shall be communicated in the prescribed manner to the occupant if he were to be replaced in occupation of the building in pursuance of the declaration made by him under sub -section (1).(4)If the occupant , after the receipt of such communication, intimates in writing to the prescribed authority within such time as may be prescribed that when he is replaced in occupation of the building in pursuance of the declaration made by him under sub-section (1), he would pay to the owner, until the rent is finally determined under section 32, the rent provisionally determined under sub-section (2), the prescribed authority shall direct the owner to place the occupant in occupation of the building after the completion of the work of improvement or re -erection of the building, as the case may be, and the owner shall be bound to comply with such direction.
