Section 159(1) in The Gujarat Municipalities Act, 1963
(1)Where the executive committee is of the opinion that any hut or shed whether used as a dwelling or as a stable or for any other purpose, and whether existing at the time when this Act comes into operation or subsequently erected, is by reason-(a)of insufficient ventilation or of the manner in which such hut or shed is crowded together with other huts or sheds, or(b)of the want of a plinth or of a sufficient plinth or of sufficient drainage, or(c)of the impracticability of scavenging, attended with risk of disease to the inhabitants of the neighbourhood, it shall cause a notice to be affixed to some conspicuous part of such hut or shed, requiring the owner or occupier thereof, within such reasonable time as may be fixed by the executive committee in this behalf, to take down and remove such hut or shed, or to carry out such alterations or works as the executive committee may deem necessary for the avoidance of such risk.
