Section 392 in Uttar Pradesh Municipal Corporation Act, 1959
392. Power to require repairs of insanitary buildings.
(1)If it shall appear to the Municipal Commissioner that any building intended for or used as a dwelling is in any respect unfit for human habitation the Municipal Commissioner may, by written notice, require the owner of the building to show cause why an order be not made to execute such works or carry out such alterations as would render the building fit for human habitation.(2)In addition to serving a notice under this section on the owner of the building the Municipal Commissioner may serve a copy of the notice on any other person having an interest in the building or in the land on which such building has been erected, whether as mortgagee, lessee or otherwise.(3)If the owner and any person referred to in sub-section (2) fail to file any objection or the Municipal Commissioner upon hearing of any objections filed is satisfied that the execution of works or carrying out of alteration is necessary to render the building fit for human habitation he shall by written notice require the owner of the building within a reasonable time, not being less than 21 days as may be specified in the notice, to execute such works or carry out such alterations.(4)Where it appears to the Municipal Commissioner that immediate action is necessary for the purpose of preventing imminent danger to any person or property by the continuance of a dwelling in a state unfit for human habitation, he may dispense with the issue of a notice under sub-section (1) and forthwith issue the notice referred to in sub-section (3) and serve a copy thereof on any other person referred to in subsection (2).
