Report No. 10
10. Slum Areas (Improvement and Clearance) Act, 1956 (XCVI of 1956)
This Act extends to all Union Territories except the Union territories of the Andaman and Nicobar Islands and the Laccadive, Minicoy and Amindive Islands.
The object of the Act is for making provisions for the imprbvement and clearance of slum areas in urban territories.
Chapter V of the Act provides for the acquisition of lands. If the Central Government is satisfied that it is necessary for the improvements of slum areas or to redevelop any clearance areas that land should be acquired, it may publish a notification to that effect in the Official Gazette after hearing the objections, if any, of the owner or any person interested'in the land. When a notice as aforesaid is published in the Official Gazette, the land vests absolutely as and from the date on which the notice is so published, in the Central Government free from all encumbrances. Every person interested in any land acquired under this Act is entitled to receive compensation from the Central Government to be determined in the manner laid down in the Act.
The principle for determining the compensation adopted by this Act is that it should be an amount equal to sixty times the net average monthly income, actually derived from such land during the period of five consecutive years immediately preceding the date of publication of the notice which has to be calculated in a manner and in accordance with the principles laid down in the Schedule. The final determination regarding the amount of net average monthly income lies with the administrator. If there is a dispute regarding apportionment of the compensation or regarding title to receive it the matter is to be referred to the District Judge who has to decide it.
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