(1)Where it appears to the Municipality that any block of buildings is in an unhealthy conditions 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 Municipality may cause the block to be inspected by a public health engineer who shall make report in writing regarding sanitary condition of the block.
