Section 365(1) in The Delhi Municipal Corporation Act, 1957
(1)Where it appears to the Commissioner that any block of buildings is in an unhealthy condition by reason of the manner in which the buildings are crowded together, or of the narrowness, closeness, or faulty arrangement of streets, or of the want of proper drainage and ventilation, or of the impracticability of cleansing the buildings or other similar cause, he shall cause the block to be inspected to by Municipal Health Officer and the Municipal Engineer who shall make a report in writing to him regarding the sanitary condition of the block.
