Section 6 in The Slum Areas (Improvement And Clearance) Rules, 1957
6. Plan for re-development.
- Every plan for the re-development of any slum area shall include the following, namely: -(a)description of the properties proposed for acquisition;(b)description of the properties which may fit in the re-development plan either in their present form or after carrying out certain additions, alterations or improvement; the latter case the additions, alterations or improvements to be made;(c)roads, open spaces and site or sites for schools, hospitals, shopping centres, maternity and child welfare centres and similar amenities.
