Section 274(4) in Chennai City Municipal Corporation Act, 1919
(4)If upon such consideration, the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] is of opinion that the building has not been rendered fit for human habitation and that steps are not being taken with due diligence to render it so fit and that the continuance thereof is a nuisance or dangerous or injurious to the health of the public or to the inhabitant of the neighbourhood, it shall record a decision to that effect, with the grounds of the decision, and the commissioner shall in pursuance of the said decision, by notice, require the owner to demolish the building.
