Section 231(1) in The M.P. Municipalities Act, 1961
(1)If the State Government is of opinion that risk of disease has arisen either to any occupier in or to any inhabitant in the neighbourhood of any area by reason of any of the following defects, namely :-(a)the manner in which either buildings or blocks of buildings already existing or projected therein, are, or are likely to become, crowded together; or(b)the impracticability of cleaning any such building or blocks of buildings, already existing or projected; or(c)the want of drainage or scavenging, or the difficulty of arranging therein for the drainage or scavenging of any such buildings or blocks or areas as aforesaid; or(d)the narrowness, closeness, bad arrangement or bad condition of the streets or building or groups of buildings,it may, by notification, confer on the Council to which such area is subject, all or any of the powers specified in sub-section (2), and may, if it deems necessary, at any time, make rules prescribing any limitations, restrictions, modifications, conditions, or regulations subject to which the Council shall exercise, within that area, all powers so conferred, unless and until those powers are withdrawn by a subsequent notification of the State Government.
