36. [ When General Improvement Scheme may be framed] [This section substituted by W.B. Act 32 of 1955.]. - Whenever it appears to the Board, whether upon official representation made under section 37 or without such representation, -
(a)that any buildings in any area which are used as dwelling places are unfit, for human habitation, or(b)that danger to the health of the inhabitants of any area or of a neighbouring area is caused by -(i)the narrowness, closeness and bad arrangement and conditions 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, or(c)that any area is undeveloped or has been developed without a satisfactory plan or design and that it is necessary to develop or re-develop it on a better plan after incorporating all or some of the improvements mentioned in section 35C,the Board may pass a resolution to the effect that a general improvement scheme ought to be framed in respect of such area and may then proceed to frame such a scheme.
