Section 29(4) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
(4)In granting or refusing to grant permission under sub -section (3), the prescribed authority shall take into account the following factors, namely:- (a) Whether alternative accommodation within the means of the occupant 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;(c)such other factors, if any, as may be prescribed.
