Section 354(1) in The Mumbai Municipal Corporation Act, 1888
(1)If it shall at any time appear to the Commissioner that any structure (including under this expression any building, wall or other structure and anything affixed to or projecting from, any building, wall or other structure) is in a ruinous condition, or likely to fall, or in any way dangerous to any person occupying, resorting to or passing by such structure or any other structure or place in the neighbourhood thereof, the Commissioner may, by written notice, require the owner or occupier of such structure to pull down, secure or repair such structure, [subject to the provisions of section 342] [These words and figures were inserted by Maharashtra 10 of 1996, Section 146.] and to prevent all cause of danger therefrom.
