Section 12 in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
12. Powers and Functions of the State Authority.
- The Authority shall perform the following functions, namely -(1)To have overriding powers to take decisions on matters relating to land use, town planning, master planning process etc.(2)To set up the administrative machinery for the effective implementation of the provisions of the Act;(3)To monitor implementation of the Act;(4)To decided the financing mechanism for slum redevelopment/ up-gradation/ resettlement schemes, including determination of affordable cost to be paid by the slum dwellers for the dwelling space;(5)To commission such surveys, studies and research as it consider necessary for the discharge of its functions, especially in regard to provision of housing to the urban poor, and to dissemination their findings;(6)To moke provisions for reservation of developed land/ FSI for providing housing to the urban poor and recommend measures to prevent future growth of slums; and(7)Any other functions as may be prescribed.Chapter - V Acquisition of Land
