Section 2(xxvii) in Arunachal Pradesh Urban and Country Planning Act, 2007
(xxvii)"Slum area" means any predominantly residential area, where the dwellings which by reason of dilapidation, over-crowding, faulty arrangement of design, lack of ventilation, light or sanitary' facilities or any combination of these factors, are detrimental to safety health or morals and which is defined by a development plan as a slum area;
