LexThe Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
Maharashtra · state statute
Open in Lexace · Ask the AI about this act1971 : Mah. XXVIII] 1
THE MAHARASHTRA SLUM AREAS (IMPROVEMENT,
CLEARANCE AND REDEVELOPMENT) ACT, 1971
[Text as on 6th February 2026]
—————
CONTENTS
PREAMBLE.
SECTIONS.
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
3. Appointment of Competent Authorities.
CHAPTER I-A
SLUM REHABILITATION SCHEME
3A. Slum Rehabilitation Authority for implementing Slum Rehabilitation Scheme.
3B. Slum Rehabilitation Scheme.
3C. Declaration of a slum rehabilitation area.
3D. Application of other Chapters of this Act to Slum Rehabilitation Area with modification.
3E. Restrictions on transfer of tenements.
3F. Disqualifications for membership and removal of members.
3G. Meetings of Slum Rehabilitation Authority.
3H. Act not to be invalidated by vacancy, informality, etc.
3I. Officers and servants of Slum Rehabilitation Authority.
3J. Authentication of orders etc., of the Slum Rehabilitation Authority.
3K. Power of State Government to issue directions.
3L. Application of Slum Rehabilitation Authority’s assets, etc.
3M. Fund of Slum Rehabilitation Authority.
3N. Grants, subventions, loans and advances to Slum Rehabilitation Authority.
3O. Financial Statement and programme of work.
3P. Accounts and Audit.
3Q. Execution of contracts, etc.
3R. Default in performance of duty.
3S. Delegation of powers of Slum Rehabilitation Authority or Chief Executive Officer.
3T. Protection of action taken in good faith.
3U. Chairman, Members, Chief Executive Officer and Officers, etc., to be public servants.
2 The Maharashtra Slum Areas (Improvement, [1971 : Mah. XXVIII
Clearance and Redevelopment) Act, 1971
3V. Power to make regulations.
3W. Dissolution of Slum Rehabilitation Authority.
CHAPTER I-B
PROTECTED OCCUPIERS, THEIR RELOCATION AND REHABILITATION
3X. Definitions.
3Y. Issuance of photo-pass and maintenance of Register.
3Z. Protection, relocation and rehabilitation of protected occupiers.
3Z-1. Powers of Competent Authority to demolish unauthorised or illegal dwelling structures.
3Z-2. Demolition of unauthorised or illegal dwelling structures and penal liability.
CHAPTER I-C
SPECIAL PROVISIONS FOR IN SITU REHABILITATION HOUSING SCHEMES
FOR PROTECTED OCCUPIERS IN SLUM AREAS
3Z-3. Definitions.
3Z-4. Constitution of Housing Committee.
3Z-5. Development permission.
3Z-6. Provisions of this Chapter not to apply in certain areas.
3Z-7. Control by State Government.
CHAPTER II
SLUM AREAS
4. Declaration of slum areas.
4A. Certain slum improvement areas deemed to be slum areas.
CHAPTER III
SLUM IMPROVEMENT
5. Power of Competent Authority of execution of works of improvement.
5A. Improvement works.
5B. Power of Competent Authority to require occupiers to vacate premises.
5C. Power of Competent Authority to require improvement of buildings unfit for human
habitation and of areas which are source of danger to public health, etc.
6. Enforcement of notice requiring execution of works of improvement.
7. Expenses of maintenance of works of improvement to be recoverable from occupier.
8. Restriction on buildings, etc., in slum areas.
9. Power of Competent Authority to order demolition of buildings unfit for human habitation.
10. Procedure to be followed where demolition order has been made.
1971 : Mah. XXVIII] The Maharashtra Slum Areas (Improvement, 3
Clearance and Redevelopment) Act, 1971
10A. Power of Competent Authority to entrust improvement and other works.
CHAPTER IV
SLUM CLEARANCE AND REDEVELOPMENT
11. Power to declare any slum area to be a clearance area.
12. Clearance order.
13. Power of Slum Rehabilitation Authority to develop Slum Rehabilitation Area.
CHAPTER V
ACQUISITION OF LAND
14. Power of State Government to acquire land.
15. Power of Collector to require person in possession of land to surrender or deliver possession
thereof to him, etc.
15A. Vesting of land under Slum Rehabilitation Scheme.
16. Right to receive compensation.
17. Basis for determination of compensation.
18. Apportionment of compensation.
19. Payment of compensation or deposit of the same in Court.
20. Power of Competent Authority in relation to determination of compensation, etc.
21. Payment of interest.
CHAPTER VI
PROTECTION OF OCCUPIERS IN SLUM AREAS FROM EVICTION
AND DISTRESS WARRANTS
22. Proceedings for eviction of occupiers or for issue of distress warrant not to be taken without
permission of Competent Authority.
23. Appeal.
23A. Recovery of rent, etc., by criminal intimidation prohibited.
24. Restoration of possession of premises vacated by tenant.
25. Rent of buildings in slum areas.
26. Chapter not to apply to eviction of tenants from certain buildings.
CHAPTER VII
MISCELLANEOUS
27. Powers of entry.
28. Powers of inspection.
29. Power to enter land adjoining land where work is in progress.
4 The Maharashtra Slum Areas (Improvement, [1971 : Mah. XXVIII
Clearance and Redevelopment) Act, 1971
30. Breaking into building.
31. Entry to be made in day time.
32. Occupier’s or Owner’s consent ordinarily to be obtained.
33. Power of eviction to be exercised by Chief Executive Officer.
33A. Procedure for allotment of tenements to slum dwellers not willing to join the Scheme or
Project.
34. Power to remove offensive or dangerous trades from slum areas.
34A. Constitution of Apex Grievance Redressal Committee.
34B. Constitution of Grievance Redressal Committee.
35. Appeals.
36. Service of notice, etc.
37. Penalty.
38. Order of demolition of buildings in certain cases.
39. Jurisdiction of Courts.
40. Previous sanction of Competent Authority for prosecution.
41. Protection of action taken in good faith.
42. Bar of jurisdiction.
43. Competent Authority, etc., to be public servants.
44. Tribunal to determine claims of Competent Authorities before they are recovered as arrears
of land revenue.
44A. Vacancy and temporary absence of President and other members of Tribunal.
45. Provisions relating to Tribunal.
46. Power to make rules.
47. Cesser of corresponding laws and powers conferred thereunder temporarily.
48. [Deleted].
FIRST SCHEDULE
SECOND SCHEDULE [Deleted]
1971 : Mah. XXVIII] The Maharashtra Slum Areas (Improvement, 5
Clearance and Redevelopment) Act, 1971
LIST OF AMENDMENT ACTS
1. Amended by Mah. 23 of 1973 (26-04-1973)
2. Amended by Mah. 36 of 1973 (24-09-1973)
3. Amended by Mah. 46 of 1975 (18-09-1975)
4. Amended by Mah. 20 of 1976 (04-05-1976)
5. Amended by Mah. 13 of 19781,2
6. Amended by Mah. 23 of 1981 (18-08-1981)
7. Amended by Mah. 28 of 1984 (29-09-1984)
8. Amended by Mah. 30 of 1986 (23-07-1986)
9. Amended by Mah. 2 of 1987 (05-02-1987)
10. Amended by Mah. 29 of 1987 (07-08-1987)
11. Amended by Mah. 4 of 1996 (24-10-1995)3
12. Amended by Mah. 6 of 1997 (24-10-1995)4
13. Amended by Mah. 10 of 2002 (18-05-2001)5
14. Amended by Mah. 1 of 2004 (23-10-2003)6
15. Amended by Mah. 24 of 2005 (19-05-2005)
16. Amended by Mah. 11 of 2012 (19-06-2012)
17. Amended by Mah. 9 of 2014 (02-05-2014)
18. Amended by Mah. 38 of 2018 (26-04-2018)
1 Maharashtra Ordinances No. IV and V of 1978 were repealed by Mah. 13 of 1978, s. 7 and 8, respectively.
2 This Act came into force on the 6 th May 1978, except sections 4 and 8 thereof, which came into force on the
19th May 1978.
3 Maharashtra Ordinance No. XIV of 1995 was repealed by Mah. 4 of 1996, s. 4.
4 Section 7 of Mah. 6 of 1997 reads as under :—
“7. Saving.— Anything done or any action taken (including any notification or order issued) under the provisions of the
principal Act after its amendment by the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment)
(Amendment) Act, 1995 (Mah. IV of 1996), shall be deemed to have been done, taken or issued, as the case may be,
under the principal Act, as amended by this Ordinance”.
5 Maharashtra Ordinance No. XXVII of 2002 was repealed by Mah. 10 of 2002, s. 5.
6 Maharashtra Ordinance No. X of 2003 was repealed by Mah. 1 of 2004, s. 4.
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
6 The Maharashtra Slum Areas (Improvement, [1971 : Mah. XXVIII
Clearance and Redevelopment) Act, 1971
19. Amended by Mah. 33 of 20231
20. Amended by Mah. 15 of 2024
1 Sections 8, 9, 10, 11 and 12 reads as under :—
“8. Re -enactment of the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) (Grievance
Redressal Committee) Rules, 2014 with retrospective effect. — Notwithstanding anything contained in the
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 (Mah. XXVIII of 1971) or any
judgement, decree or order of any court, tribunal or authority, the Maharashtra Slum Areas (Improvement, Clearance and
Redevelopment) (Grievance Redressal Committee) Rules, 2014 (hereinafter referred to as “the Rules”), relating to the
Apex Grievance Redressal Committee and Grievance Redressal Committees, shall be deemed to have been duly and
validity re-enacted by the State Government with retrospective effect, from the 23 rd February 2017 and shall be deemed
to be operative at all material times, as if they have been made in accordance with law by the State Government under the
relevant provisions of the said Act, as amended by this Act.
9. Re -enactment of Government Notification, dated 8 th March 2017 relating to constitution of Apex and other
Grievance Redressal Committees with retrospective effect.— Notwithstanding anything contained in the Maharashtra
Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 (Mah. XXVIII of 1971) or any judgement, decree
or order of any court, tribunal or authority, the Government Notification, Housing Departm ent, No. Zopasu.1008/C.R.
143(1)/Slum-1, dated the 8 th March 2017 (hereinafter referred to as “the Notification”), relating to constitution of the
Apex Grievance Redressal Committee and Grievance Redressal Committees, shall be deemed to have been duly and
validly re-enacted by the State Government with retrospective effect, from the 8 th March 2017 and shall be deemed to be
operative at all material times, as if it has been issued in accordance with law by the State Government under the relevant
provisions of the said Act, as amended by this Act.
10. Abatement of legal proceedings. — No orders, decisions, notices, circulars, resolutions, directions made or issued
by the Apex Grievance Redressal Committee and Grievance Redressal Committees or any proceedings thereof, in
pursuance of the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 (Mah. XXVIII of
1971) or the Rules or the Notification issued thereunder relating to Apex Grievance Redressal Committee and Grievance
Redressal Committees shall be called in question or challenged before any court, tribunal or authority on the ground that
the constitution of the Apex Grievance Redressal Committee or Grievance Redressal Committees and powers and
functions thereof were not provided in the said Act and the said Committees were not having jurisdiction or were not
legally competent to do so under the said Act, and all pending proceedings raising such contentions shall abate to that
extent.
11. Validation and savings. — Notwithstanding anythi ng contained in the Maharashtra Slum Areas (Improvement,
Clearance and Redevelopment) Act, 1971 (Mah. XXVIII of 1971) or any judgement, decree or order of any court,
tribunal or authority to the contrary, all acts, proceedings or things done or taken, incl uding the orders passed by the
Apex Grievance Redressal Committee and Grievance Redressal Committees, during the period commencing from 8 th
March 2017 and ending on the date of commencement of the Maharashtra Slum Areas (Improvement, Clearance and
Redevelopment) (Amendment, Re -enactment of Rules and Notification of Apex and other Grievance Redressal
Committees and Validation) Act, 2023 (Mah. XXXIII of 2023) (hereinafter, in this section, referred to as “the
Amendment Act”), under the said Act, the Rules and the Notification, shall be deemed to be and shall be deemed always
to have been, duly and validly taken or done in accordance with the law as if the provisions of the said Act, as amended
by the Amendment Act, had been continuously in force at all materia l times and accordingly, all actions taken or
proceedings or things done by any officer or authority in connection with any Slum Rehabilitation Scheme, in pursuance
of the orders passed by the said Committees, shall for all the purposes, be deemed to be an d shall be deemed always to
have been done or taken in accordance with the provisions of the said Act, as amended by the Amendment Act.
12. Power to remove difficulties. — (1) If any difficulty arises in giving effect to the provisions of the principal Ac t, as
amended by this Act, the State Government may, as occasion arises, by an order published in the Official Gazette, do
anything, not inconsistent with the provisions of the principal Act, which appears to it to be necessary or expedient for
the purpose of removing the difficulty:
Provided that, no such order shall be made after expiry of the period of two years from the date of commencement of this
Act.
(2) Every order made under sub -section (1) shall be laid, as soon as may be, after it is made, befo re each House of the
State Legislature.”.
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
1971 : Mah. XXVIII] The Maharashtra Slum Areas (Improvement, 7
Clearance and Redevelopment) Act, 1971
21. Amended by Mah. 42 of 2025 (29-08-2025)1
22. Amended by Mah. 66 of 2025 (31-12-2025)
1 7. Validation and savings. — Notwithstanding anything contained in the Maharashtra Slum Areas (Improvement,
Clearance and Redevelopment) Act, 1971 (Mah. XXVIII of 1971) or any judgment, decree or order of any court, tribunal
or authority to the contrary, all acts, proceedings or things done or taken, including the orders passed by the Apex
Grievance Redressal Committee and Gr ievance Redressal Committees, during the period commencing from the 8 th
March 2017 and ending on the date of commencement of the Maharashtra Slum Areas (Improvement, Clearance and
Redevelopment) (Amendment, Re -enactment of Rules and Notification of Apex an d other Grievance Redressal
Committees and Validation) Act, 2023 (Mah. XXXIII of 2023) (hereinafter, in this section, referred to as “the
Amendment Act”), under the said Act, the Rules and the Notification, shall be deemed to be and shall be deemed always
to have been, duly and validly taken or done in accordance with the law as if the provisions of the said Act, as amended
by the Amendment Act, had been continuously in force at all material times and accordingly, all actions taken or
proceedings or things done by any officer or authority in connection with any Slum Rehabilitation Scheme, in pursuance
of the orders passed by the said Committees, shall for all the purposes, be deemed to be and shall be deemed always to
have been done or taken in accordance with the provisions of the said Act, as amended by the Amendment Act.
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
8 The Maharashtra Slum Areas (Improvement, [1971 : Mah. XXVIII
Clearance and Redevelopment) Act, 1971
MAHARASHTRA ACT No. XXVIII OF 19711
[THE MAHARASHTRA SLUM AREAS (IMPROVEMENT,
CLEARANCE AND REDEVELOPMENT) ACT, 1971.]
[This Act received the assent of the President on the 3rd August 1971; assent was first
published in the Maharashtra Government Gazette, Part IV, on the 11th August 1971.]
An Act to make better provision for the improvement and clearance of slum areas in
the State and their redevelopment 2[and for the protection of occupiers from eviction
and distress warrants].
WHEREAS, it is expedient to make better provision for the improvement and clearance of slum
areas in the State and 3[for their redevelopment and for the protection of occupiers from eviction and
distress warrants;] and for matters c onnected with the purposes aforesaid; It is hereby enacted in the
Twenty-second Year of the Republic of India as follows :—
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.— (1) This Act may be called the Maharashtra Slu m
Areas (Improvement, Clearance and Redevelopment) Act, 1971.
(2) It extends to the whole of the State of Maharashtra.
(3) It shall come into force in such 4areas and on such 5date as the State Government may by
notification in the Official Gazette appoint; and different dates may be appointed for different areas.
1 For Statement of Objects and Reasons of the L. A. Bill No. XXV of 1970, see Maharashtra Government Gazette 1970,
Part V, Extra., pp. 252 -253; for Report of the Joint Committee, see Maharashtra Government Gazette 1971, Part V,
Extra., p. 429.
2 These words were added by Mah. 13 of 1978, s. 2.
3 These words were substituted for the words “and their redevelopment” by Mah. 13 of 1978, s. 3.
4 (1) 3rd day of September 1971 in the areas within the limits of the Municipal Corporation of Greater Bombay and of the
Cities of Pune and Solapur and the Corporation of the City of Nagpur and the Aurangabad Muni cipal Council (vide G. I.,
U. D., P. H., & H. D., No. SCA, 1571/35325F-III, dated 3rd September 1971).
(2) 5th January 1984, in Jalna, Latur, Miraj, Bhusaval, Nandurbar, Gondia, Barshi, Khamgaon and Bhivandi Cities and in
the areas of the Municipal Corporation, Kalyan (vide G. N., H. & S.A.D., No. SCS. 1076/4528/ C. R.-355-AD. VII, dated
the 30th November 1983 published in M.G.G., Part IV-B, 5th January 1984, P. 5).
(3) 5th January 1984, in Amalner, Chandrapur, Wardha, Kamtee, Satara and Pandharpur Citi es (vide G. N., H. & S.A.D.,
No. SCS. 1076/4528/ C. R. -355-AD. VII, dated the 30 th November 1983 published in M.G.G., Part IV -B, 5 th January
1984, P. 5).
(4) 28th September 1983, in Achalpur Municipal Council areas ( vide G. N., H & S.A.D. No. SCS. 1076/4 528/ C. R.-355-
AD. VII, dated the 28th September 1983 published in M.G.G., Part I-A, A-M.D.S., p. 433).
(5) 4 th March 1996, in Navi Mumbai Corporation Areas and Mirabhayandar, Virar, Nala -Sopara, Parli Vaijnath,
Ratnagari, Pusad, Hingoli, Buldhana, Malkapur, Osmanabad, Panvel, Ambejogai Municipal Council area ( vide G. N., H.
& S.A.D., No. SCS. 1093/3209/ SLUM. -1, dated the 4 th March 1996 published in M.G.G., Part IV -B,
4th March 1996, P. 504).
(6) 18 th September 1997, in Kulgaon -Badlapur Municipal Council area ( vide G. N., H. & S.A.D., No. GAVASU.
1095/3872/SLUM.-1, dated the 30th August 1997 published in M.G.G., Part IV-B, 18th September 1997, P. 1035).
(7) 21 st October 2004, in Khopoli, Palghar, Navghar -Manikpur, Lonawala, Baramati, I slampur, Phaltan, Kopargaon,
Sangamner, Shirpur -Warwade, Chopada, Basmat, Anjangaon -Surji, Shegaon, Karanja, Vani, Bhadravati, Washim and
Ambernath cities ( vide G. N., H. D., No. Gavasu, 2004/C.R. 66/Zopasu -1A, dated the 21 st October 2004, published in
M.G.G., Part-IV-B, dated 4th November 2004, P. 351).
(8) 1 st June 2006, in Ichalkaranji Municipal Council area ( vide G. N., H. & S.A.D., No. ZOPUYO -2006/C. R. -
90/Zopasu-1, dated the 18th May 2006 published in M.G.G., Part IV-B, 1st June 2006, P. 246).
5 (1) 3rd day of September 1971 in the areas within the limits of the Municipal Corporation of Greater Bombay and of the
Cities of Pune and Solapur and the Corporation of the City of Nagpur and the Aurangabad Municipal Council ( vide G. I.,
U. D., P. H., & H. D., No. SCA, 1571/35325F-III, dated 3rd September 1971).
(2) 5th January 1984, in Jalna, Latur, Miraj, Bhusaval, Nandurbar, Gondia, Barshi, Khamgaon and Bhivandi Cities and in
the areas of the Municipal Corporation, Kalyan (vide G. N., H. & S.A.D., No. SCS. 1076/4528/ C. R.-355-AD. VII, dated
the 30th November 1983 published in M.G.G., Part IV-B, 5th January 1984, P. 5).
(3) 5th January 1984, in Amalner, Chandrapur, Wardha, Kamtee, Satara and Pandharpur Cities ( vide G. N., H. & S.A.D.,
No. SCS. 1076/4528 / C. R. -355-AD. VII, dated the 30 th November 1983 published in M.G.G., Part IV -B, 5 th January
1984, P. 5).
(4) 28th September 1983, in Achalpur Municipal Council areas ( vide G. N., H. & S.A.D., No. SCS. 1076/4528/ C. R. -
355-AD. VII, dated the 28th September 1983 published in M.G.G., Part I-A, A-M.D.S., P. 433).
(5) 4 th March 1996, in Navi Mumbai Corporation Areas and Mirabhayandar, Virar, Nala -Sopara, Parli Vaijnath,
Ratnagari, Pusad, Hingoli, Buldhana, Malkapur, Osmanabad, Panvel, Ambejogai Municipal Council area (vide G. N., H.
1971 : Mah. XXVIII] The Maharashtra Slum Areas (Improvement, 9
Clearance and Redevelopment) Act, 1971
2. Definitions.— In this Act, unless the context otherwise requires,—
(a) “Administrator” means,—
(i) in Greater Bombay or any part thereof, such person not being a person below the
rank of a Divisional Commissioner as the State Government may, by notification in the
Official Gazette, appoint, and
(ii) elsewhere the Divisional Commissioner;
1[(a-1) “Apex Grievance Redressal Committee” means the Apex Grievance Redressal
Committee constituted under sub-section (1) of section 34A;]
2[(a-a) “Appellate Authority” means the Appellate Authority appointed by the State
Government under section 35;]
3[(a-b) “Approved valuer” means any agency entrusted with the work of valuation of land
and buildings constructed or under construction on it, having valid registration and empanelment
with any public authority or agency, either of the Central Government or of the St ate
Government;]
4[(b) “building” means includes a house, dwelling structure, out-house, stable, shed, hut and
other enclosure or structure, attached to the earth, whether made of masonry, bricks, wood, mud,
metal or any other material whatsoever, whether used as human dwelling or otherwise; and
includes verandahs, fixed platforms, plinths, door -steps, electric meters, walls including
compound walls and fencing and the like and also includes structures within community
economic activity area adjoining to th e building but does not includes plant and machinery,
temporary partitions or any other moveable fixtures in a building;]
5[(1b) “Censused Slum” means any cluster of dwelling structures which has been censused ,
surveyed and enumerated and incorporated in the records of land owning authority as having been
censused by the Collector or Competent Authority or any other person of a Planning Authority or
Special Planning Authority by order of the State Government or any authority empowered by
order of the State Government;]
6[(ba) “Chief Executive Officer” means a Chief Executive Officer of the Slum
Rehabilitation Authority appointed under sub-section (2) of section 3A;]
7[(b-1) “Collector” means the Collector of a d istrict and includes an Additional Collector or
any officer specially appointed by the State Government to perform the functions of a Collector
under this Act;]
8[(b-2) “community economic activity area” shall means the land within or adjoining to any
slum area or any Slum Rehabilitation Area used by the occupant of slum dwellers for traditional
occupation (which may include wooden boxes, stalls, washing stones, temporary platform, poles,
rassis (ropes), nets, drying area) using traditional community skills for livelihood occupation
& S.A.D., No. SCS. 1093/3209/ SLUM. -1, dated the 4 th March 1996 published in M.G.G., Part IV -B, 4 th
March 1996, P. 504).
(6) 18 th September 1997, in Kulgaon -Badlapur Municipal Council area ( vide G. N., H. & S.A.D. , No. GAVASU.
1095/3872/SLUM.-1, dated the 30th August 1997 published in M.G.G., Part IV-B, 18th September 1997, P. 1035).
(7) 21 st October 2004, in Khopoli, Palghar, Navghar -Manikpur, Lonawala, Baramati, Islampur, Phaltan, Kopargaon,
Sangamner, Shirpur -Warwade, Chopada, Basmat, Anjangaon -Surji, Shegaon, Karanja, Vani, Bhadravati, Washim and
Ambernath cities ( vide G. N., H. D., No. Gavasu, 2004/C.R. 66/Zopasu -1A, dated the 21 st October 2004, published in
M.G.G., Part-IV-B, dated 4th November 2004, p. 351).
(8) 1st June 2006, in Ichalkaranji Municipal Council area (vide G. N., H. & S.A.D., No. ZOPUYO-2006/C. R.-90/Zopasu-1,
dated the 18th May 2006 published in M.G.G., Part IV-B, 1st June 2006, P. 246).
1 Clause (a-1) was inserted by Mah. 33 of 2023, s. 2 (i) and shall be deemed to have been inserted with effect from the
8th March 2017.
2 Clause (a-a) was inserted by Mah. 11 of 2012, s. 2(1).
3 Clause (a-b) was inserted by Mah. 38 of 2018, s. 2(1).
4 Clause (b) was substituted for the original by Mah. 38 of 2018, s. 2(2).
5 Clause (1b) was inserted by Mah. 38 of 2018, s. 2(3).
6 Clause (ba) was inserted by Mah. 6 of 1997, s. 2.
7 Clause (b-1) was inserted by Mah. 28 of 1984, s. 2.
8 Clause (b-2) was inserted by Mah. 38 of 2018, s. 2(4).
10 The Maharashtra Slum Areas (Improvement, [1971 : Mah. XXVIII
Clearance and Redevelopment) Act, 1971
which shall be recognised through license, permits or sanad, etc., issued by the State Government
or any of its public authority or agency;]
(c) “Competent Authority” means a person or body appointed to be the Competent
Authority under section 3;
1[(c-a) “developer” means such agency as may be appointed or registered under section 3B
by the Chief Executive Officer of the Slum Rehabilitation Authority to implement the Slum
Rehabilitation Scheme;
(c-b) “eligible slum dwellers” means the protected occupiers who fulfils such criteria as may
be prescribed, by the State Government to be entitled for rehabilitation or relocation;]
2[(c-c) “Grievance Redressal Committee” means the Grievance Redressal Committee
constituted under sub-section (2) of section 34B;]
(d) “land” includes building and also benefits to arise out of land, things attached to the
earth or permanently fastened to anything attached to the earth;
(e) “occupier” includes,—
(i) any person who for the time being is paying or is liable to pay to the owner the rent
or any portion of the rent of the land or building in respect of which such rent is paid or is
payable;
(ii) an owner in occupation of, or otherwise using, his land or building;
(iii) a rent-free tenant of any land or building;
(iv) a licensee in occupation of any land or building; and
(v) any person who is liable to pay to the owner damages for the use and occupation of
any land or building;
(f) “owner”, when used with reference to any building or land, means the person who
receives or is entitled to receive the rent of the building or land, if the building or land were let,
and includes,—
(i) an agent or trustee who receives such rent on account of the owner;
(ii) an agent or trustee who receives the rent of, or is entrusted with, or concerned for,
any building or land devoted to religious or charitable purpose;
(iii) a receiver, sequestrator or manager appointed by a court of competent juris diction
to have the charge of or to exercise the rights of owner of the said building or land; and
(iv) a mortgagee-in-possession;
3[but does not include, a slumlord;]
(g) “prescribed” means prescribed by rules made under this Act;
4[(ga) “slum area” m eans any area declared as such by the Competent Authority under
sub-section (1) of section 4 5[and includes any area deemed to be a slum area under section 4A];
6[(h) “slum clearance” means the clearance of any slum area or Slum Rehabilitation Area by
demolition and removal of existing buildings or dwelling structures and eviction of its occupiers
therefrom by order of the Competent Authority or Chief Executive Officer, as the case may be;
(h-a) “slumlord” means any person, group of persons, associates or agency or imlamalik by
whatever name known and notwithstanding any rights claimed by entries in land records, who
illegally remains in possession of any land, whether belonging to the State Government, local
1 Clauses (c-a) and (c-b) were substituted by Mah. 38 of 2018, s. 2(5).
2 Clause (c-c) was substituted by Mah. 33 of 2023, s. 2(ii).
3 These words were added by Mah. 30 of 1986, s. 2(a).
4 Clause (ga) was inserted by Mah. 23 of 1973, s. 102, Sch. II.
5 This portion was inserted by Mah. 20 of 1976, s. 2.
6 Clauses (h), (h-a) and (h-b) were substituted by Mah. 38 of 2018, s. 2(6).
1971 : Mah. XXVIII] The Maharashtra Slum Areas (Improvement, 11
Clearance and Redevelopment) Act, 1971
authority or public authority or any other person or enters into or creates illegal tenancies or leave
and licence agreements or any other agr eements in respect of such land or, who constructs
unauthorised structures thereon for sale or hire or, gives such land to any persons on rental or
leave and li cence basis for construction, use or occupation of unauthorised structures, or who
knowingly gives financial aid to any persons for taking illegal possession of such land , or for
construction of unauthorised structures thereon, or who collects or att empts to collect from any
occupiers of such lands rent, compensation or other charges by criminal intimidation, or who
evicts or attempts to evict any such occupiers by force without resorting to the lawful procedure,
or who abets in any manner the doing of any of the abovementioned things;
(h-b) “Slum Rehabilitation Area” means a Slum Rehabilitation A rea, including community
economic activity area, d eclared as such under sub -section (1) of section 3C by the Competent
Authority or the Chief Executive Officer, as the case may be, in pursuance of the Slum
Rehabilitation Scheme notified under section 3B;]
(h-c) “Slum Rehabilitation Authority” means the Slum Rehabilitation Authority or
Authorities appointed by the State Government under section 3A;
(h-d) “Slum Rehabilitation Scheme” means the Slum Rehabilitation Scheme notified under
section 3B;]
1[(h-e) “Slum Rehabilitation Work” means the work relating to demolition of any structure
or any part thereof in slum area or Slum Rehabi litation Area, and construction of a new building
thereon;]
2[(i) 3[“Tribunal” or “ Special Tribunal” means a Tribunal or Special Tribunal] which the
State Government is hereby empowered to constitute consisting of,—
(a) the President, being a person who,—
(i) is or has been a District Judge or has practised as a Pleader or Advocate or
both for not less than eight years and is holding or has held the post not below the rank
of the Joint Secretary in the Law and Judiciary Department; or
(ii) is holding or has held any judicial office for not less than 4[eight years] or
(iii) is practising or has practised as an Advocate for not less than eight years;
and
(b) two members,—
(i) one of whom shall be a person who is holding or has held the post not below
the rank of the Deputy Director of Town Planning; and
(ii) the other shall be a person who is holding or has held the post not below the
rank of the Superintending Engineer to Government;]
(j) “works of improvement” includes in relation to any building in a slum area the execution
of any one or more of the following works, namely :—
(i) repairs which are necessary;
(ii) structural alterations;
(iii) provision of light points, water taps and bathing places;
(iv) construction of drains, open or covered;
(v) provision for latrines, including conversion of dry latrines into flush laterines;
(vi) provision of additional or improved fixtures or fittings;
(vii) opening up or paying of courtyards;
1 Clause (h-e) was inserted by Mah. 11 of 2012, s. 2(3).
2 Clause (i) was substituted by Mah. 29 of 1987, s. 2.
3 These words were substituted for the words “Tribunal” means a “Tribunal” by Mah. 4 of 1996, s. 2(b).
4 These words were substituted for the words “ten years” by Mah. 24 of 2005, s. 2.
12 The Maharashtra Slum Areas (Improvement, [1971 : Mah. XXVIII
Clearance and Redevelopment) Act, 1971
(viii) construction of passages or roads;
(ix) any other work including the demolition of any building or any part thereof which
in the opinion of the Competent Authority is necessary for executing any of the works
specified above.
3. Appointment of Competent Authorities. — (1) The State Government may, by notification
in the Official Gazette, appoint any person to be the Competent Authority for the purposes of this Act,
for such area as may be specified in the notification.
(2) Where any body corporate (including a local autho rity) is appointed to be the Competent
Authority, then the powers and functions of the Competent Authority under this Act shall, subject to
such restrictions and conditions as the Competent Authority may impose in this behalf, be exercised
and performed on behalf of such body corporate 1[by such officer of the concerned Competent
Authority, as such Authority, by general or special order issued in this behalf appoints.]
2[* * * * *]
3[CHAPTER I-A
SLUM REHABILITATION SCHEME
3A. Slum Rehabilitation Authority for implementing Slum Rehabilitation
Scheme. — (1) Notwithstanding anything contained in the foregoing provision, the State Government
may, by notification in the Official Gazette, appoint an authority to be called the Slum Rehabilitation
Authority for such area or areas as may be specified in the notification; and different authorities may be
appointed for different areas.
(2) Every Slum Rehabilitation Authority shall consist of a Chairman, a Chief Executive Officer
and fourteen other members, all of whom shall be appointed by the State Government.
4[(2A) Every Slum Rehabilitation Authority appointed under sub -section ( 1) shall be a body
corporate by the name of “The Slum Rehabilitation Authority” and shall have perpetual succession and
common se al; with power to contract, acquire, hold and dispose of property, both moveable and
immoveable, and to do all things necessary for the purposes of this Act, and may sue and be sued by its
corporate name.]
5[(3) The powers, duties and functions of the Slum Rehabilitation Authority shall be,—
(a) to survey and review existing position regarding slum areas;
(b) to formulate schemes for rehabilitation of slum areas;
(c) to get the Slum Rehabilitation Scheme implemented;
(d) to do all such other acts and things as may be necessary for achieving the objects of
rehabilitation of slums.]
(4) The terms and conditions of appointment of the non -official members of the Slum
Rehabilitation Authority shall be such as may be specified by the State Government.
(5) The Slum Rehabilitation Authority may appoint Committees consisting of its members and
experts to facilitate its working and speedy implementation of the scheme prepared under section 3B.
6[3B. Slum Rehabilitation Schemes.— (1) The Slum Rehabilitation Authority concerned, with
the previous sanction of the State Government, shall prepare or amend the general Slum Rehabilitation
Scheme for the areas specified under sub -section (1) of section 3A, for r ehabilitation or relocation of
protected occupiers and other occupiers of the building in such areas.
1 This portion was added by Mah. 10 of 2002, s. 2(a).
2 Clauses (a), (b), (c) and (d) were deleted by Mah. 10 of 2002, s. 2(b).
3 Chapter 1-A was inserted by Mah. 4 of 1996, s. 3.
4 Sub-section (2A) was inserted by Mah. 6 of 1997, s. 3(a).
5 Sub-section (3) was substituted by Mah. 6 of 1997, s. 3(b).
6 Section 3B was substituted for the original by Mah. 38 of 2018, s. 3.
1971 : Mah. XXVIII] The Maharashtra Slum Areas (Improvement, 13
Clearance and Redevelopment) Act, 1971
(2) The general Slum Rehabilitation Scheme prepared or any amendment to it under sub-section
(1), shall be published in the Official Gazette, by the concerned Slum Rehabilitation Authority, as draft
general Slum Rehabilitation Scheme or draft amendment to general Slum Rehabilitation Scheme, for
the area specified under sub-section (1) of section 3A, for the information of general public, inviting
objections and suggestions, giving re asonable period of not less than thirty -days but not more than
forth-five days, for submission of objections and suggestions, if any, in respect of the Scheme.
(3) The Chief Executive Officer of the concerned Slum Rehabilitation Authority shall, within
sixty days consider the objections and suggestions, if any, received within the specified period in
respect of the said draft general Slum Re habilitation Scheme or any draft amendment to the general
Slum Rehabilitation Scheme and after considering the same and after carrying out such modification as
deemed fit or necessary, finally publish said general Slum Rehabilitation Scheme or such amendment
to it, with the approval of the State Government, in the Official Gazette.
(4) T he general Slum Rehabilit ation S cheme published under sub -section ( 3) shall be deemed
Development Control Regulations under the provisions of Chapter III of the Maharashtra Regional and
Town Planning Act, 1966 (Mah. XXXVII of 1966), for the said area and the provisions of the gene ral
Slum Rehabilitation Scheme shall prevail over the Development Control Regulations, published under
the Maharashtra Regional and Town Planning Act, 1966 (Mah. XXXVII of 1966).
(5) The Slum Rehabilitation Scheme so notified under sub -section (3) shall, generally lay down
the parameters for declaration of any land as the Slum R ehabilitation Area and indicate the manner in
which rehabilitation of the occupants of the area declared as Slum Rehabilitation Area shall be carried
out. In particular, it shall provide for all or any of the following matters, that is to say,—
(a) the parameters or guidelines for declaration of land as the Slum Rehabilitation Area;
(b) basic and essential parameters of developmen t of Slum Rehabilitation Area under the
Slum Rehabilitation Scheme;
(c) provision for obligatory participation of the owners, landholders and occupants of the
land declared as the Slum Rehabilitation Area under the approved Slum Rehabilitation Scheme in
the implementation of such Scheme;
(d) provision relating to transit accommodation or entitlement of compensation in lieu of
transit accommodation to the slum dwellers pending development of the Slum Rehabilitation
Area;
(e) provision relating to allotmen t of tenements either in-situ or otherwise, on development
free of cost to the protected occupiers of the building in such Slum Rehabilitation Area;
(f) provision relating to allotment of tenements either in-situ or otherwise, on ownership or
on rent, to the other non-protected occupiers up to the 1 st January 2011, subject to the availability
of tenements as per the terms and conditions and guidelines so notified in the Official Gazette, by
the Chief Executive Officer with the prior approval of the State Government;
(g) scheme for development of the Slum Rehabilitation Areas under the Slum Rehabilitation
Scheme by the landholders and occupants by themselves or through a developer and the terms
and conditions of such development; and the option available to the Slum Rehabilitation
Authority for taking up such development in the event of non -participation of the landholders or
occupants;
(h) provision regarding sanction of Floor Space Index and transfer of development rights, if
any, to be made available to the developer for development of the Slum Rehabilitation Area under
the Slum Rehabilitation Scheme;
(i) provision regarding non-transferable nature of tenements for a certain period, etc.
(6) The Chief Executive Officer of the Slum Rehabilitation Authori ty, with prior approval of the
State Government shall, regulate procedure for appointment and registration of developers for
implementation of the Slum Rehabilitation Scheme as per the rules prescribed by the State
Government, from time to time. The Chief Executive Officer or the Slum Rehabilitation Authority, as
the case may be, may register any person or an association of persons registered under the Partnership
14 The Maharashtra Slum Areas (Improvement, [1971 : Mah. XXVIII
Clearance and Redevelopment) Act, 1971
Act, 1932 (9 of 1932) or a company registered under the Companies Act, 2013 (18 of 2013), as a
developer in the prescribed manner for the implementation of Slum Rehabilitation Scheme.]
3C. Declaration of a slum rehabilitation area.— 1[(1) As soon as may be, after the publication
of any Slum Rehabilitation Scheme, the Chief Executive Officer on being satisfied about the
circumstances in respect of any land, whether or not previously declared as slum area, justifying its
declaration as the Slum Rehabilitation Area which may include community economic activity area, for
implementing the Slum Rehabilitation Scheme, shall after giving the land owners, including any public
authorities or local bodies under the State Government constituted under any law enacted by the State
Legislature, thirty days notice and after giving a reasonable opportunity of being heard, by an order
published in the Official Gazette, and thereafter within forty-five days, declare such land to be a “Slum
Rehabilitation Area”. The order declaring the Slum Rehabilitation Area (hereinafter referred to as “the
slum rehabilitation order”), shall also be given wide publicity in such manner as may be speci fied by
the Chief Executive Officer of the Slum Rehabilitation Authority. Thereafter, notwithstanding anything
contained in any law for the time being in force, in such Slum Rehabili tation Area, the permission or
the No Objection Certificate of the land owning authority or agency shall not be required:
Provided that, only in respect of any land which is required for Vital Public Project purpose, as
per orders of the State Government and where the State Government either directly or through any
public authority has undertaken the responsibility of relocation and rehabilitation of the protected and
other occupiers of the building, then the Chief Executive Officer shall, exclude the land required for
Vital Public Project from the Slum Rehabilitation Area and issue an order to omit such land from the
Slum Rehabilitation Area. Where the State Government either directly or through any public authority
has undertaken the responsibility of rel ocation and rehabilitation of the protected and other occupiers
of the building, such public authority shall prepare the Scheme of such rehabilitation or relocation and
get it approved by the Chief Executive Officer within the period specified in the Schem e which shall
not be more than ninety days.
(2) Any person aggrieved by the order of the Chief Executive Officer may , within thirty days of
the publication of such slum rehabilitation order, prefer an appeal to the 2[Apex Grievance Redressal
Committee.] The decision of the 3[Apex Grievance Redressal Committee] in such appeal shall be
final.]
4[(3) On the completion of the Slum Rehabilitation Scheme, the Slum Rehabilitation Area shall
cease to be such area.]
3D. Application of other Chapters of this Act t o Slum Rehabilitation Area with
modification.— On publication of the Slum Rehabilitation Scheme under sub-section (1) of section 3B,
the provisions of other Chapters of this Act shall apply to any area declared as the slum rehabilitation
area, subject to the following modifications, namely :—
(a) Chapters II and III shall be omitted;
(b) in Chapter IV,—
(i) section 11 shall be omitted;
(ii) in section 12,—
5[(A) for sub -section ( 1), the following sub -section shall be substituted,
namely :—
“(1) As soon as may be, after the Chief Executive Officer has declared any
land to be a S lum Rehabilitation A rea, and upon approval of the Slum
Rehabilitation Scheme, he shall as early as possible proceed to make a clearance
order in relation to that land within fifty days, order fExcerpt shown. Open the full act in Lexace.