Section 274(1) in Chennai City Municipal Corporation Act, 1919
(1)If any building, or portion thereof, intended for or used as a dwelling place appears to the commissioner to be unfit for human habitation, he may apply to the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] to prohibit the further use of such building for such purpose, and the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] may, after giving the owner and occupiers thereof a reasonable opportunity of showing cause why such order should not be made, make a prohibitory order as aforesaid.
