Report No. 138

14. The U.P. Act.-

The U.P. Slum Areas (Improvement and Clearance) Act (18 of 1962) makes the following principal provisions:-

(a) declaration by the competent authority of the slum areas under section 3;

(b) power of the competent authority to require the improvement of any building in a slum area which is unfit for human habitation or any land in that area which requires any work of improvement, under section 4;

(c) power of the competent authority to order the demolition of any building within a slum area which is unfit for human habitation under section 8;

(d) power of the competent authority to declare any slum area to be a clearance area under section 10 and to redevelop the area under section 15;

(e) power of the State Government to acquire land or building in a slum area or in a clearance area for certain purposes under section 17;

(f) prohibition against eviction of tenants in slum areas without permission of the competent authority under section 23 (there does not appear to be any exception for Government buildings); and

(g) power of the State Government to notify any trade as offensive or abnoxious to the health etc. of the persons residing in a slum area, followed by the power of the competent authority to direct removal of such trade etc. under section 27.