On 23 December 2014, Rajya Sabha passed the National Capital Territory of Delhi Laws (Special Provisions) Amendment Bill, 2014. Earlier, the Bill has already been passed by the Lok Sabha on 16 December 2014. The objective of the Bill is to extend the provisions of the National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011 (20 of 2011) which is about to expire on 31 December 2014, for a period of three years from 1 January, 2015 to 31 December, 2017. The Bill proposes further implementation of 2011 Act which was the result against the backdrop of phenomenal growth of Delhi that has led to problems of encroachment on public land, growth of slums, unauthorised constructions, large scale commercialisation of residential areas and inadequacy of housing stocks. It also proposes implementation of Master Plan of Delhi-2021 which was prepared to protect certain forms of unauthorised developments from punitive action. The Bill seeks to provide orderly arrangements for relocation or rehabilitation of slum dwellers and Jhuggi-Jhompri clusters; regulation of street vendors; regularisation of unauthorised colonies, village abadi areas, schools, dispensaries, religious and cultural institutions, storages, warehouses and godowns built on agricultural land; redevelopment of existing godown clusters and building regulations for Special Areas etc. The Bill further proposes to modify the existing norms, policies and guidelines for unauthorised developments, including complexities in regularising unauthorised colonies, to bring them in conformity with revised MPD-2021.

-Ministry of Urban Development

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