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[Cites 0, Cited by 0] [Section 291] [Entire Act]

State of West Bengal - Subsection

Section 291(1) in West Bengal Municipal Act, 1993

(1)Where it appears to the Board of Councilors that any block of buildings is in an unhealthy condition by reason of the manner in which the buildings are crowded together or the narrowness, closeness, or faulty arrangement of streets or the want of proper drainage and ventilation or the impracticability of cleansing the buildings or any other similar cause, the Chairman shall cause the block to be inspected by a public health engineer who shall make a report in writing regarding the sanitary condition of the block.