Section 197 in The Gujarat Municipalities Act, 1963
197. Buildings or rooms in buildings unfit for human habitation.
(1)If, for any reason, it shall appear to the executive committee that any building or any room in a building intended for or used as a dwelling is unfit for human habitation, the executive committee shall give to the owner or occupier of such building a notice in writing, stating such reason, and signifying its intention to prohibit the further use of the building or room, as the case may be, as a dwelling, and shall in such notice call upon the owner or occupier aforesaid to state in writing any objection thereto within thirty days after the receipt of such notice; and if no objection thereto within thirty days after the receipt of such notice; and if no objection is raised by such owner or occupier within such period as aforesaid, or if any objection which is raised by such owner or occupier within such period appears to the executive committee invalid or insufficient, the executive committee may by an order in writing, prohibit the further use of such building or room as a dwelling.(2)When any such prohibition as aforesaid has been made, the Chief Officer shall cause notice of such prohibition to be affixed to, and the letters "U, H, H." to be painted on the door or some conspicuous part of such building or room as the case may be, and no owner or occupier of such building or room shall use or suffer the same to be used for human habitation until the executive committee certifies in writing that the building or room, as the case may be, has been rendered fit for human habitation.
