Section 334(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Notwithstanding the provisions of any other law to the contrary, the Municipal Commissioner may, by notice in writing specifying the grounds therefor, order any building or any portion thereof to be vacated forthwith or within such time as may be specified in the notice(a)if such building or portion thereof has been unlawfully occupied in contravention of Section 329;(b)if a notice has been issued in respect of such building or part thereof requiring the alteration or reconstruction of any existing staircase, lobby, passage or landing, and the works specified in such notice have not been commenced or completed;(c)if the building or part thereof is in a ruinous or dangerous condition within the meaning of Section 331.
