Section 199 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
199. Improvement of huts.
(1)Where the Council is of opinion that any hut, whether used as a dwelling or for any other purpose, and whether existing on the appointed day or subsequently erected, is by reason -(a)of insufficient ventilation or of the manner in which such but is crowded together with other hut; or(b)of the want of a plinth or of a sufficient plinth or of sufficient drainage; or(c)of the impracticability of scavenging.attended with risk of disease to the inhabitants of the neighbourhood, the Council shall cause a notice to be affixed to some conspicuous part of such hut, requiring the owner or occupier thereof, or the owner of the land on which such but is built, within such reasonable time as may be fixed by the Council in this behalf, to take down and remove such but or to carry out such alteration or works as the Council may deem necessary for the avoidance of such risk.(2)Where any such owner or occupier refuses or neglects to take down and remove such but or to carry out such alterations or works within the time appointed, the Chief Officer may cause such but to be taken down, or such alterations or works, to be carried out, in accordance with the requirements of the Council.(3)Where such but is taken down by the Chief Officer, he shall cause the materials of the but to be sold, if such sale can be effected; and the proceeds, after deducting all expenses, shall be paid to the owner of the hut, or if the owner is unknown or the title disputed, shall he held, in deposit by the Council until the person interested therein shall obtain an order of a competent Court for the payment of the same:Provided that, where any such hut, which had not been constructed in contravention of any law for the time being in force at the time of such construction, is taken down and removed under this section, compensation shall further be paid to the owner or owners thereof and the amount thereof, in case of dispute, shall be ascertained and determined in the manner provided in section 330.
