(2)If any of the persons upon whom a notice has been served under sub-section (1) appears, in pursuance thereof, before the Municipality and gives an undertaking that such person shall, within a period specified by the Municipality execute such work of improvement in relation to the building as well in the opinion of the Municipality render the building fit for human habitation or that the building shall not be used for human habitation until the Municipality on being satisfied that it has been rendered fit for human habitation, cancels the undertaking, the Municipality shall not make an order of demolition of the building.
