Section 27 in The Punjab Town Improvement Act, 1922
27. Rehousing of displaced resident house-owners.
- Any resident house-owner who is likely to be displaced by the execution of any scheme under this Act, may apply to the trust to be re-housed and no such scheme shall be put into execution until a re-housing scheme as provided for in section 26 for the re- housing of such resident house-owners as may apply under this section has been completed.Explanation. - The demolition of a portion of a dwelling house which renders the remaining portion uninhabitable shall be deemed to be a displacement of the person or persons residing in the said dwelling house.
