Section 527(2) in Kolkata Municipal Corporation Act, 1980
(2)If any of the persons upon whom a notice has been served under sub-section 11) 'appears in pursuance thereof before the Municipal Commissioner and gives an undertaking to him that such person shall, within a period specified by the Municipal Commissioner, execute such works improvement in relation to the building as will, in the opinion of the Municipal Commissioner, render the building fit for human habitation or that the building shall not be used for human habitation until the Municipal Commissioner, on being satisfied that it has been rendered fit for that purpose, cancels the undertaking, the Municipal Commissioner shall not make an order of demolition of the building.
