Section 48 in Tamil Nadu State Housing Board Act, 1961
48. General Improvement Scheme.
- Whenever it appears to the Board -(a)that in any area, any buildings used or intended or likely to be used as dwelling houses are unfit for human habitation, or(b)that danger to the health of the inhabitants of buildings in any area, or to buildings in the neighbours on of such area is likely to be caused by -(i)the narrowness, closeness, or bad arrangement or condition of streets or buildings or groups of buildings in such area, or(ii)the want of light, air, ventilation, or proper conveniences in such area, or.(iii)any other sanitary defects in such area, the Board may frame a General Improvement Scheme in respect of such area.
