Section 312(1) in The M.P. Municipal Corporation Act, 1956
(1)If for any reason it appears to the Commissioner that the level of the site on which it is proposed to erect or re-erect a building is likely to become insanitary or likely to be a source of nuisance, he shall give to the owner of the site proposed to be built upon, a notice in writing, calling upon him to show-cause in writing within thirty days alter the receipt of such notice why the site should not he reclaimed with such materials and raised to such height and within such period not being less than six months from the date of the notice, as the Commissioner thinks fit and in the notice the Commissioner shall specify the cost at which the site can be reclaimed and raised by municipal agency if the owner desires to employ that agency.
