The National Capital Territory of Delhi Laws (Special Provisions) Second (Amendment) Bill, 2023 was introduced in Lok Sabha on December 13, 2023.  The Bill amends National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011.  The Act protects unauthorised development and encroachment by specified persons in the Union Territory of Delhi from punitive action.  These include slum dwellers, hawkers, unauthorised colonies, schools, religious and cultural institutions, and agricultural godowns.  It requires the central government to take certain measures to address these issues.  These include: (i) finalising norms, policy guidelines, and strategies, and (ii) making orderly arrangements for relocation and rehabilitation.

Validity of the Act extended until 2026:  The Act was initially valid until December 31, 2014, with subsequent amendments extending it until December 31, 2023.  The Bill further extends the validity until December 31, 2026.