Report No. 138

7. The Gujarat Act.-

The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973 contains the following main provisions:

(a) power of the State Government to declare certain areas as slum area under section 3;

(b) provision for registration of buildings in slum areas under section 4;

(c) power of the prescribed authority to restrict erection of buildings in slum areas without its permission under section 5;

(d) power of the prescribed authority to require execution of works for improvement of slums under section 6;

(e) power of the prescribed authority to order demolition of buildings unfit for human habitation under section 9;

(f) power of the State Government, on a report from the Slum Clearance Board, to declare any slum area to be a slum clearance area under section 11 and power of the prescribed authority to redevelop a clearance area under section 15;

(g) transfer of land to previous occupants under section 16;

(h) prohibition against eviction of tenants in slum areas without permission of the prescribed authority under section 17;

(i) restoration of possession of premesis vacated by a tenant evicted from a building in a slum area under section 18;

(j) exemption of buildings belonging to the State Government or Slum Clearance Board or local authority from the prohibition against eviction under section 20;

(k) offences by companies, for which provision is made in section 51.