Section 393(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)If no such undertaking as is mentioned in sub-section (3) is accepted by the Municipal Commissioner or if, in a case where the Municipal Commissioner has accepted such an undertaking, any work to which the undertaking relates is not carried out within the specified period, or the building is at any time used in contravention of the terms of the undertaking, the Municipal Commissioner may, with the previous approval of the Executive Committee, make a demolition order requiring that the building shall be vacated within a period to be specified in the order, not being less than twenty-eight days from the date on which the order becomes operative, and that it shall within such further period be demolished as the Municipal Commissioner deems reasonable and shall serve a copy of the order upon every person upon whom the notice under sub-section (1) was served.
