(1)Where any building or portion thereof intended for use as a dwelling place appears to the Secretary to be unfit for human habitation, he may by order prohibit [subsequent use] [Substituted 'further use' by Act 14 of 1999, w.e.f. 24-3-1999.] of such structure for such purpose after giving the owner or occupier of the structure a reasonable opportunity of showing cause why such order should not be made.
