Section 309(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)Notice of such prohibition shall be served upon the owner of any building affected thereby and also upon every occupier or user thereof, specifying a period, not being less than fourteen days from the date of service of such notice, within which every such person shall remove himself and his removable property from the said building; and if within the period so specified any such person fails to remove himself and his property as aforesaid, the Commissioner may cause him and his property to be removed and may recover from him the cost of such removal.
