(1)Notwithstanding anything contained in any other law for the time being in force, the Board of Councilors may. subject to the approval of the State Government. prepare such improvement schemes for any bustee or slum for the purpose of effecting environmental or general improvement of bustees or slums as it may consider necessary, and publish a copy of such scheme in such manner as may be prescribed.(2)The improvement scheme may include layout plan for the entire bustee or slum or a part of it. relocation of existing huts or structures on the basis of such layout plan, diminution of individual holdings and compulsory acquisition of land or building for the purpose of providing common facilities and amenities in the bustee or slum area, temporary shifting of inhabitants and their resettlement in phased manner with a view to augmenting such civic amenities and services as the Board of Councilors may decide.(3)While preparing any improvement scheme, the Board of Councilors shall abide by the Development Plan prepared under any other law for the time being in force, and shall take into account the activities of other agencies or authorities affecting all or any of the matters referred to in sub-section (2), and may, for such purposes, call for any paper, map, document or data from such agencies or authorities who shall comply with such requisition.(4)The approved improvement scheme shall be binding on the agencies and authorities referred to in sub-section (3), and the owners, occupiers, thika tenants and other residents within the bustee or slum.
