Section 392(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)Where it appears to the Municipal Commissioner that immediate action is necessary for the purpose of preventing imminent danger to any person or property by the continuance of a dwelling in a state unfit for human habitation, he may dispense with the issue of a notice under sub-section (1) and forthwith issue the notice referred to in sub-section (3) and serve a copy thereof on any other person referred to in subsection (2).
