Section 185(2) in The M.P. Municipalities Act, 1961
(2)If the Council is of the opinion that it is necessary? so to do in public interest it may at any time by written notice of not less than fifteen days, require the owner of any building which has an external roof or wall made of any such material as aforesaid to remove such roof or wall within such reasonable time as shall be specified in the notice whether such roof or wall was or was not made before the time at which this Act came into force and whether it was made without the consent of the Council.
