Section 86(6) in New Town, Kolkata Development Authority Act, 2007
(6)In determining, for the purposes alibis section, whether a building is unfit for human habitation, regard shall be had to its condition in respect of the following matters, that is to say,-(a)repair;(b)stability;(c)freedom-from damp;(d)natural light and(e)water supply;(f)drainage and sanitary conveniences;(g)facilities for storage, preparation and cooking of food and for, the disposal of rubbish, fifth and other polluted matter,and the building shall be deemed to be unfit as aforesaid 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.
