(1)Where it appears to a [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] that any block of buildings in the cantonment is in an unhealthy condition by reason of the manner in which the building are crowded together, or of the narroness or closeness of the street, or of the want of proper drainage or ventilation, or of the impracticability of cleaning the building or other similar cause, it may cause the block to be inspected by a committee consisting of-(a)the Health Officer,(b)the Civil Surgeon of the district, or, if the services are not available, some other medical officer [in the service of the Government] [Substituted by the A.O. 1937, for "of the Govt."].,(c)the Executive Engineer or a person duputed by the Executive Engineer in this behalf, and(d)[ Where the cantonment is a Class I or Class II cantonment, tow non-official members of the Board, or where the cantonment is a Class III cantonment, one non-official member of the Board.] [Substituted by Act 24 of 1936, s.39, for the original clause.]
