Section 393(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)The Municipal Commissioner may, with the previous approval of the Executive Committee, accept from any owner or any other person interested, an undertaking either that he will within a specified period carry out such works as will in the opinion of the Municipal Commissioner render the building fit for human habitation, or that it shall not be used for human habitation until the Municipal Commissioner on being satisfied that it has been rendered fit for that purpose and with the previous approval of the Executive Committee cancels the undertaking.
