Section 236(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)If any building or land, whether tenantable or otherwise, is -(i)in an insanitary, filthy or unwholesome state; or(ii)in the opinion of the Chief Officer a nuisance to persons residing in the neighbourhood; or(iii)overgrown with prickly-pear or rank and noisome vegetation,the Chief Officer may, by written notice require the owner or occupier of such building or land to clean, lime-wash internally or externally, clear, or otherwise put such building or land in a proper state.
