Section 3(1) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(1)Where the State Government is satisfied-(a) that any area is a source of danger to the heath, safety or morals of the inhabitants of that area or its neighbourhood, by reason of the area being low-laying, insanitary, squalid, over-crowded or otherwise; or(b)that the buildings in any area, used or intended to be used for human habitation are-(i)in any respect, unfit for human habitation; or(ii)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, detrimental to safety, health or morals.it may, by notification in the Official Gazette, declare such area to be a slum area and such declaration shall also be published in that area in such other manner as may be prescribed.
