(2)If the owner undertakes to execute forthwith the works necessary to render the structure fit for human habitation within the time specified, the Executive Officer may postpone the execution of the decision of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994. w.e.f. 31.5.1994.] for such time not exceeding six months as he thinks sufficient for the purpose of giving the owner an opportunity of executing the necessary works.
