Section 133(1) in The Manipur Municipalities Act,1994.
(1)A Nagar Panchayat or as the case may be, a Council may require by notice the owner or occupier of any land or building-(a)to demolish, secure or repair within eight days from the date of service of the notice in such manner as it deems necessary any building, portion of a building, wall or other structure or anything affixed thereto which appear.-, to it to be in ruinous condition or dangerous to inmates if any, passers-by or other property, or(b)to repair, secure or enclose, within eight days from the date of service of the notice, in such manner as it deems necessary any tank, well or excavation belonging to such owner or in the possession of such occupier which appear to the Nagar Panchayat or the Council to be dangerous to persons by reason of its situation, want of repairs or other such circumstances.
