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

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State of Karnataka - Subsection

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

(a)any area is or is likely to be a source of danger to health, safety or convenience of the public of that area or of its neighborhood, by reason of the area being low-lying, insanitary, squalid, over-crowded or otherwise; or

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State of Karnataka - Subsection

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