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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1)(b) in Karnataka Slum Areas (Development) Act, 1973

(b)the buildings in any area, used or intended to be used for human habitation are,-
(i)in any respects, unfit for human habitation; or
(ii)by reason of dilapidation, over crowding, 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, declare such area to be a slum area.