Section 19(4) in The Slum Areas (Improvement And Clearance) Act, 1956
(4)In granting or refusing to grant the permission under sub-section (3), the competent authority shall take into account the following factors, namely:—(a)whether alternative accommodation within the means of the tenant would be available to him if he were evicted;(b)whether the eviction is in the interest of improvement and clearance of the slum areas;(c)such other factors, if any, as may be prescribed.
