Section 260(3) in Rajasthan Municipalities Act, 2009
(3)If any building, by reason of dilapidation, neglect, abandonment or disuse or of its remaining untenanted and thereby -(a)becoming a resort of idle and disorderly persons or of persons who have no ostensible means of subsistence or who cannot give a satisfactory account of themselves; or(b)coming into use for any unsanitary or immoral purposes; or(c)affording a shelter to snakes, rats or other dangerous or offensive animals,is open to the objection that it is a nuisance or so unwholesome or unsightly as to be a source of discomfort, inconvenience or annoyance to the neighbourhood or to persons passing by such building, the Municipality, if it considers that such objection cannot, under any other provision- of this Act, be otherwise removed, may, if there is any person known or resident within the Municipality who claims to be the owner of such building by written notice directed to such person or in any other cases, by written notice-fixed on the outer door or any other conspicuous part of the building, require all persons interested therein to take within a period mentioned in the notice such steps with respect to the building as may be specified in the notice.
