The Odisha Land Rights to Slum Dwellers Rules, 2017

[16th September, 2017]

Contents
Sections	Particulars
1.	Short title, extent and commencement
2.	Definitions
3.	Constitution of Urban Area Slum Redevelopment and Rehabilitation Committee
4.	Powers and functions of the Urban Slum Redevelopment and Rehabilitation Committee
5.	Conduct of business of the Committee
6.	Powers and functions of the Authorised Officer
7.	Manner of surrender of certificates
8.	Manner of filing, hearing and disposal of appeals
9.	Administration of Urban Poor Welfare Fund
Form I	Certificate of Land Right
Form II	Form for Appeal

In exercise of the powers conferred by Section 16 of the Odisha Land Rights to Slum Dwellers Ordinance, 2017 (Odisha Ordinance No. 2 of 2017), the State Government do hereby make the following Rules, namely:-