Section 57(2) in Karnataka Housing Board Act, 1962
(2)In determining for the purposes of this Chapter, whether a house is fit for human habitation, regard shall be had to the extent, if any, to which by reason of disrepair or sanitary defects, the house falls short of any municipal bye-laws or laws in operation in the area in which such house is situated, or of any other provision of law for the time being in force in such area dealing with the construction and drainage of new buildings and the laying out and the construction of new streets or of general standard of housing accommodation for working classes in such area.
