Section 13(2) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(2)Every such Scheme shall, as far as practicable, indicate the manner in which clearance and redevelopment shall be carried out and may provide for all or any of the following particulars, namely:-(a)the acquisition of any land or other property in the area comprised in the Scheme, or affected by, or required for the execution of, the Scheme;(b)the reservation, acquisition or allotment of land or other property for any of the matters specified in sub-section (2) of section 10;(c)the laying or relaying of any area comprised in the Scheme;(d)the provision of alternative accommodation, temporary or permanent, for the inhabitants of the area who may be displaced by reason of the execution of the Scheme or any part thereof;(e)the construction, alteration or widening of streets or passages;(f)the suspension, as far as may be necessary for the proper carrying out of the Scheme, of any rule, bye-law, regulation, notification or order made or issued under any law for the time being in force which the Legislature of the State is competent to make;(g)an estimate of the total cost of the Scheme; and(h)such other matters not inconsistent with the objects of this Act as may be directed by the State Government.
