Section 4 in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958
4. Declaration of slum-area. -
(1)If the State Government is satisfied that in any area-(a)the huts or other structures used or intended to be used for human habitation are unfit for such purposes, or(b)the-unhealthy or unhygienic condition thereof or of the huts or other structures therein, is dangerous or injurious to public health or to the health of the inhabitants of the area, the State Government may, by notification, and in such other manner as may be prescribed, proclaim its intention to declare such area to be a slum-area.(2)Upon the publication of such a notification and within two months of such publication, the person or persons affected by such notification may make representations in writing to the State Government, stating the grounds of their objection to the intended declaration.(3)Upon consideration of such representations, if any, the State Government may withdraw the notification mentioned in sub-section (1) or may, by notification, declare such area or any portion thereof to be a slum area.
