- Where the Board of Councilors, upon information in its possession, is satisfied as respects any area within a municipal area-(a)that the buildings in that area are, by reason of disrepair or sanitary defects, unfit for human habitation or are, by reason of their bad arrangement or the narrowness of bad arrangement of the streets or the want of light, air, ventilation or proper conveniences. dangerous or injurious to the health of the inhabitants of the area, Or(b)that the most satisfactory method of dealing with the conditions in the area is the re-arrangement and reconstruction of the streets and buildings in the area in accordance with an area development programme. it may frame a project in respect of the area in accordance with the rules made in this behalf.
