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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(1)(b) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(b)any building being unfit for human habitation in a slum area can be rendered fit for human habitation.