(6)In determining for the purposes of section 359, and this section whether a building is unfit for human habitation regard shall be had to its condition is 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; and(g)Facilities for storage, preparation and cooking of food and for the disposal of 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 the condition.
