63. Power of the Board to acquire insanitary houses, etc.
(1)If the Board is satisfied that any house occupied by working class people is unfit for human habitation and not capable at a reasonable expense of being rendered so fit or that in any of the cities or towns which the State Government may, by notification specify, any area contains fifty or more working class houses and at least one-third of the working class houses in such area are overcrowded or unfit for human habitation and not capable at a reasonable expense of being rendered so fit or so arranged as to be un-congested, the Board may, with the sanction of the State Government, acquire such house or such area and take action as hereinafter provided.(2)The Board may, subject to the sanction of the State Government, demolish and reconstruct any house acquired under sub-section (1) and may, subject to a like sanction, demolish and reconstruct houses in any area acquired under sub-section (1) or otherwise layout and use the area for providing any amenities for employees as the State Government may approve.
