Section 3(2) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(2)In determining whether a building is until for human habitation, for the purposes of this Act, regard shall be had to its condition in respect of the following matters, that is to say,-(i)repair,(ii)stability,(iii)freedom from damp.(iv)natural light and air,(v)water-supply(vi)drainage and sanitary conveniences,(vii)facilities for storage, preparation and cooking of food and for the disposal of waste water.and the building shall be deemed to be unfit as aforesaid, if it is so defective in one or more of the said matters that it is not reasonably suitable for occupation in that condition.
