Section 307(6) in Arunachal Pradesh Municipal Act, 2007
(6)In determining, for the purpose of this section and section 306, whether a building is unfit for human habitation, regard shall be has to its condition in respect of the matters, such as :(a)Repairs,(b)stability,(c)freedom from damp,(d)natural light and air,(e)water supply,(f)drainage and sanitary convenience and(g)facilities for storage, preparation and cooking of food and for the disposal of rubbish, filth and other polluted matter.and the building shall be deemed to be fit for human habitation only, if it is so defective in one or more of the matters as aforesaid that it is not reasonably suitable for occupation in that condition.
