Section 37(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(2)In granting or refusing to grant the permission under sub- section (1), the prescribed authority shall follow such procedure as may be prescribed and shall take into account the following factors, namely -(a)whether alternative accommodation within the means of the tenant would be available to him if he were evicted ;(b)whether the eviction is in the interest of slum improvement or clearance in the area;(c)such other factors, if any, as may be prescribed.
