(2)If, upon receipt of the report under sub-section (1), the Municipal Commissioner or the Executive Officer considers that the sanitary condition of such block of building is likely to cause risk of disease to the inhabitants of the buildings or the neighbourhood or otherwise endanger the community health, he shall, with the approval of the Standing Committee, select the buildings which, in his opinion, should wholly or in part be removed in order to abate the unhealthy condition of such block of buildings, and may, thereupon, by notice, in writing, require the owners of such buildings to remove them within such period as may be specified in the notice :Provided that before issuing the notice, a reasonable opportunity shall be given to the owners to show cause, either in writing or in person, why the buildings should not be removed:Provided further that the Municipal Commissioner or the Executive Officer shall, for the removal of any such building, which may have been erected lawfully, pay compensation to the owner for any such building.
