335. Power to require alteration of existing buildings.
- The Chief Municipal Officer may, with a view to promoting convenience, safety, privacy of the public or the occupier, or sanitation or to securing conformity with the provisions of this Act and the Rules and the Regulations made thereunder, by order, in writing, require the owner of any existing building to make such alterations therein, and within such period, as may be specified in the order:Provided that before making any such order, the Chief Municipal Officer shall afford a reasonable opportunity to the owner to show cause why such order should not be made.
