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

State of Gujarat - Subsection

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

(a)any slum area or any part thereof is capable of being improved so as not to be a source of danger to the health, safety or morals of the inhabitants of that area; or