Section 289 in The City of Nagpur Corporation Act, 1948
289. Removal of buildings in dangerous state.
(1)If, in the opinion of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.], any building, wall, structure or anything affixed thereto is in a dangerous state, the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may, by a notice in writing, require the occupier or owner thereof forthwith either to demolish or remove the building, wall, structure or anything affixed thereto or to cause such repairs to be made thereto as the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] considers necessary for the public safety; and if the danger appears to him to be imminent, he may forthwith take such steps as may be required to avert such danger, including the forcible removal without notice from such building of all the occupiers thereof and their property.(2)Any expenses incurred by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] under sub-section (1) shall be paid by the owner of the building, wall, structure, or anything affixed thereto.(3)Except with the permission in writing of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] no person shall without sufficient cause enter into or remain in any building from which the occupier and his property has been removed under sub-section (1).
