Section 3(1) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
(1)Where the competent authority upon report from any of its officer or other information in its possession is satisfied as respects any area that the buildings in that area -(a)are in any respect unfit for human habitation,(b)are by reason of dilapidation, overcrowding, orfaulty arrangements and design of such building, narrowness or faulty arrangement of streets, lack of ventilation, light or sanitation facilities or any combination of these factors, detrimental to safety, health or morals,it may, by notification in the Official Gazette, declare such area to be a slum area.
