Section 3(1) in Karnataka Slum Areas (Development) Act, 1973
(1)Where the Government is satisfied, that,-(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(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.
