Section 22(4) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(4)In granting or refusing to grant the permission [under clause (a) or (b) of sub-section (1)] [The portion was substituted for the words, brackets and figure 'under sub-section (3)', by Maharashtra 13 of 1978, Section 6(2).] [or clause (a) of sub-section (1-A)] [This portion was inserted by Maharashtra 2 of 1987, Section 2(d)(1).] the Competent Authority shall take into account the following factors, namely :-(a)whether alternative accommodation within the means of the occupier would be available to him, if he were evicted;(b)whether the eviction is in the interest of improvement and clearance of the slum area;[b-1) whether, having regard to the relevant circumstances of each case, the total amount of arrears of rent or compensation and the period for which it is due and the capacity of the occupier to pay the same, the occupier is ready and willing to pay the whole of the amount of arrears of rent or compensation by reasonable instalments within a stipulated time;] [Clause (b-1) was inserted by Maharashtra 2 of 1987, Section 2(d)(ii).](c)any other factors, if any, as may be prescribed.
