Section 284(6) in Haryana Municipal Corporation Act, 1994
(6)In determining for the purposes of section 282 and this 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 air;(e)water supply;(f)drainage and sanitary conveniences;(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 unfit as aforesaid if and only if it is so far defective in one or more of the said matters that it is not reasonably suitable for occupation in that condition.Explanation. - In sections 282, 283 and this section, "1 work of improvement" in relation to a building includes any one or more of the following works, namely :-(a)necessary repairs;(b)structural alterations;(c)provision of light points and water taps;(d)construction of drains, open or covered;(e)provision of latrines and urinals;(f)provision of additional or improved fixtures and fittings;(g)opening up or paving of courtyard;(h)removal of rubbish, filth and other polluted and obnoxious matter;(i)any other work including the demolition of any building or any Part thereof which, in the opinion of the Commissioner, is necessary for executing any of the works specified above.
