Section 3 in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958
3. Definitions. -
In this Act, unless there is anything repugnant in the subject or context,-(1)"hut" means any structure, no substantial part of which, excluding the walls up to a height of eighteen inches above the floor or floor-level is constructed of masonry, reinforced concrete, ferro-concrete, cemented brick-work, steel, iron or other metal, or any combination of these materials;(2)"notification" means a notification published in the Official Gazette;(3)"prescribed" means prescribed by rules made under this Act;(4)"prescribed authority" means any person appointed by the State Government, by notification, to perform all or any of the functions of the prescribed authority under this Act;(5)"slum" means any land containing a collection of huts or other structures used or intended to be used for human habitation;(6)"slum-area" means any area declared as such by the State Government under section 4.
