Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of West Bengal - Subsection Section 3(5) in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958 (5)"slum" means any land containing a collection of huts or other structures used or intended to be used for human habitation;
