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

NCT Delhi - Subsection

Section 3(1)(b) in The Slum Areas (Improvement And Clearance) Act, 1956

(b)are by reason of dilapidation, overcrowding, 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, are detrimental to safety, health or morals, it may, by notification in the Official Gazette, declare such area to be a slum area.