Section 192(3) in The M.P. Municipalities Act, 1961
(3)If any hut or shed or range or block be built without due notice to the Council as required under sub-section (1), or otherwise than as required by the Council, the Council may be a notice, in writing, served upon the owner or builder thereof, or to the owner or occupier of the land on which the same is erected, or is being erected, require him within such reasonable lime as shall be specified in the notice demolish and remove the same or to make such alterations therein or additions thereto as having regard to sanitary considerations the Council may think lit.
