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State of Maharashtra - Section

Section 28 in Nagpur Improvement Trust Act, 1936

28. General improvement scheme.

- Whenever it appears to the Trust---
(a)that any buildings in any area which are used or are intended or likely to be used as dwelling places are unfit for human habitation, or
(b)that danger to the health of the habitants of buildings in any area, or in any neighbouring buildings is caused by---
(i)the narrowness, closeness, or bad arrangement and 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 Trust may pass a resolution to the effect that such an area is an insanitary area, and that a general improvement scheme ought to be framed in respect of such area, and may then proceed to frame such a scheme.