Section 6 in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
6. Power to require the carrying out of certain measures.
- Where the prescribed authority is, upon the report from any of its officers or otherwise, satisfied that any hut or other structure in any slum area is, by reason of any omission to make the necessary repairs, or by reason of any damage or sanitary inconvenience or any impediment to the flow of natural light or air, unfit for human habitation, it may serve upon the owner of such hut or other structure, a notice requiring him to carry out within such time, not being less than sixty days, as may be specified in the notice, such measures as, in its opinion, are necessary to render such hut or other structure fit for human habitation.
