186. Power of [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to stop erection 2nd to demolish building erected.
- The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may at any time by written notice direct the owner or occupier of any land to stop the erection, re-erection or alteration of a building or part of a building or the construction or enlargement of a well thereon in any case where the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] considers that such erection, re-erection, alteration, construction or enlargement is an offence under Section 185 and may, in like manner, direct the alteration or demolition as it deems necessary of the building, part of a building, or the well, as the case may be.Extinction of fire
