Section 367 in Uttar Pradesh Municipal Corporation Act, 1959
367. Clearance orders.
- The Municipal Commissioner with the sanction of the Development Committee may at any time after the notification of sanction has been published under Section 363 require the occupiers of any building or buildings comprised in the insanitary area to be vacated for purposes of demolition within three months of the notice; and require the owner or owners of such building or buildings to demolish the same within a further period of one month and if the building is not demolished before the expiration of that period the Municipal Commissioner shall take measures to demolish the building}or buildings at the risk and cost of the owner, sell materials thereof and clear the site:Provided that the vacation and demolition of buildings may proceed simultaneously.
