Section 182(2) in The Gujarat Municipalities Act, 1963
(2)Repairs to be made by owner or occupier; default by such. - The Chief Officer shall also cause notice in writing to be given to the owner or occupier, requiring such owner or occupier forthwith to take down, secure, or repair such building, or thing affixed thereon, as the case shall require; and if such owner or occupier does not begin to repair, take down, or secure such building or thing within three days after the service of such notice, and complete such work with the due diligence, the Chief Officer shall cause all or so much of such building or things as he shall think necessary to be taken down, repaired or secured.
