Section 524(1) in Kolkata Municipal Corporation Act, 1980
(1)Where it appears to the Municipal Commissioner 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, he shall cause the block to be inspected by the Chief Municipal Health Officer and the Municipal Engineer-in-Chief who shall make a report in writing to him regarding the sanitary condition of the block.
