Section 221(2) in The Chhattisgarh Municipalities Act, 1961
(2)The Council shall also cause notice, in writing, to be given to the owner or occupier, requiring such owner or occupier forthwith to take down, secure or repair, such building or thing affixed thereon, or to remove such tree as the case shall require and if such owner or occupier does not begin to repair, take down or secure such building or thing or to remove such tree within three days after the service of such notice, and complete such work with due diligence, the Council shall cause all or so much of such building or thing as it shall think necessary, to be taken down, repaired or secured or removed, as the case may be.
