(5)Where the owner or occupier undertakes to execute forthwith the works necessary to render the structure fit for human habitation and [the Secretary may with the consent of the Chairperson] [Substituted 'the Secretary' by Act 14 of 1999, w.e.f. 24-3-1999.] considers that it can be so made fit, the Secretary may postpone the execution of the decision of the Council for such time not exceeding six month as he thinks sufficient for the purpose of giving the owner or the occupier in opportunity of executing the necessary works.
