Section 3(1) in The Slum Areas (Improvement And Clearance) Act, 1956
(1)Where the competent authority upon report from any of its officers or other information in its possession is satisfied as respects any area that the buildings in that area—(a)are in any respect unfit for human habitation; or(b)are by reason of dilapidation, overcrowding, faulty arrangement and design of such buildings, narrowness or faulty arrangement of streets, lack of ventilation, light or sanitation facilities, or any combination of these factors, are detrimental to safety, health or morals, it may, by notification in the Official Gazette, declare such area to be a slum area.
