Report No. 138
6. Assam Act.-
The Assam Slum Areas (Improvement and Clearance) Act, 1959 (12 of the 1961) (the Act was published m the Assam Gazette in May 1961) mainly provides for the following matters:-
(i) declaration of the slum areas by the State Government, on report of the authority appointed under the Act or on other information (section 10);
(ii) improvement of building or land unfit for human habitation, a direction regarding which may be given by the competent authority (section 11);
(iii) power of the empowered authority to order the demolition of a building which is unfit for human habitation (section 14);
(iv) power of the State Government to declare a slum area to be a clearance area, (section 16), whereafter a stum clearance order can be issued (section 17) and measures can be taken for re-development of the bind (section 18).
(v) power of the State Government to acquire land upon, a representation from the empowered authority, in order to enable the authority to execute improvements in slum are or to redevelop a clearance area (section 19). The Assam Act does not appear to contain any provision prohibiting eviction in slum areas.
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