136. Power to require alternation of existing building.
(1)The Municipality may, with a view to promoting safety, convenience, privacy or sanitation or to securing comformity with the provisions of this Act and the rules and the regulations made thereunder, by order stating reasons in writing, require the owner of any exisiting building to make such alterations therein within such period as may be specified in the orders:Provided that before making any such order, the Municipality shall give a reasonable opportunity to the owner to show cause why such order should not be made.(2)An appeal against an order made by the Municipality under this section shall lie with the Municipal Appellate Tribunal constituted under this Act.
