Section 22(1) in The Punjab Town Improvement Act, 1922
(1)Whenever it appears to the trust that -(a)any buildings which are used or are intended or likely to be used as dwelling places within its local area are unfit for human habitation, or(b)danger is caused or likely to be caused to the health of the inhabitants of such local area or part thereof by reason of -(i)the congested condition of streets or buildings or groups of buildings in such local area or part, or(ii)the want of light, air, ventilation or proper conveniences in such local area, or part, or(iii)any other sanitary defects in such local area or part,the trust may pass a resolution to the effect that such local area or part is in an insanitary locality and that "a general improvement scheme" ought to be framed in respect of such locality and may then proceed to frame such a scheme.
