Report No. 138
VII
9.11. For pavement dwellers.-
Statutory protection should be extended to the pavement dwellers by providing that notwithstanding any provision contained in any local law for the time being in force, no person using a pavement for shelter or for sleeping or taking refuge shall be evicted therefrom unless the Commissioner of Police or his deputy authorised in this behalf has recorded his satisfaction in writing that it is essential to do so for either maintaining law and order or on the ground that public interest so demands having regard to some special circumstances or to deal with a situation calling for urgent action in this behalf.
9.12. These recommendations, if and when accepted and acted upon, we trust, will alleviate the distress of the luckless slum dwellers and pavement dwellers, to the extent possible by legislation.
We recommend accordingly.
M.P. Thakkar,
Chairman.
Y.V. Anjaneyulu,
Member.
P.M. Bakshi,
Member.
G.V.G. Krishnamurty,
Member-secretary.
New Delhi,
Dated: 20th December, 1990.
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