Section 3 in Karnataka Slum Areas (Development) Act, 1973
3. Declaration of slum areas.-
(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.(2)In determining whether a building is unfit for human habitation, for the purposes of this Act regard shall be had to its condition in respect of the following matters, that is to say,-(i)repair,(ii)stability,(iii)freedom from damp,(iv)natural light and air,(v)water-supply,(vi)drainage and sanitary conveniences,(vii)facilities for storage, preparation and cooking of food and for the disposal of waste water, and the building shall be deemed to be unfit as aforesaid, if it is so defective in one or more of the said matters that it is not reasonably suitable for occupation.
