Section 231 in Siliguri Municipal Corporation Act, 1990
231. Procedure in cases of buildings deemed unfit for human habitation.
- If, for any reason, any building or portion of a building, intended for, or used as, a dwelling place appears to the Chief Executive Officer to be unfit for human habitation, he may, if he considers that the building or the portion thereof can be altered to make it fit for human habitation, by an order in writing require the owner of such building to make such alteration in the building or the portion thereof as he thinks necessary within a period specified in the order. Where the Chief Executive Officer considers that the building or the portion thereof cannot be so altered as to make it fit for human habitation or where the building or the portion thereof is not as altered as required by the Chief Executive Officer, the Chief Executive Officer shall take such steps as may be necessary to enforce such order.
