39C. [ Provisions to be made for the rehousing of Bustee Dwellers in the case of certain schemes] [Section 39C inserted by W. B. Act 32 of 1955.]. - (1) When a general improvement scheme mentioned in section 36 or a housing accommodation scheme mentioned in section 39A or a combination of both, is likely to involve displacement of persons dwelling in a bustee, provisions for rehousing such persons shall be made either in the same scheme or by another scheme and the scheme or schemes, as the case may be, together with a statement of the rent or rents proposed to be charged for such rehousing, shall be submitted to the State Government for its approval before any steps are taken under section 43.
(2)In considering the scheme or schemes submitted under sub-section (1), the State Government shall have regard to the rent or rents indicated in the said scheme or schemes for accommodation to be provided for the displaced bustee-dwellers, and may, if necessary, give financial aid to the Board in order that the rent may be such as, in the opinion of theState Government, is reasonable, and also lay down the conditions for giving such aid before the scheme or schemes is or are sanctioned under section 48.(3)The Board shall be entitled to proceed to execute under section 49 any scheme referred to in sub-section (1) provided that no bustee-dwellers are displaced until arrangements for rehousing them have previously been made.
