Section 527(6) in Kolkata Municipal Corporation Act, 1980
(6)In determining, for the purposes of this section and section 525 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 end the building shall be deemed to be unfit as aforesaid if and only if ,t is so defective in one or more of the matters as aforesaid that it is not reasonably suitable for occupation in that condition.
