Report No. 138

9. Alternative accommodation under the Gujarat Act.-

Notice must also be taken of the fact that in granting permission for eviction of tenants in slum area, the prescribed authority is required to comply with section 17(4) of the Gujarat Act, reading as under:-

"(4) in granting or refusing to grant under sub-section (3), the prescribed authority shall take into account the following factors, namely:-

(a) whether alternative, accommodation within the means of the tenant would be available to him if he were evicted;

(b) whether the eviction is in the interest of improvement and clearance of the slum area;

(c) such other factory if any, as may be prescribed."