Section 199(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)Where the Council is of opinion that any hut, whether used as a dwelling or for any other purpose, and whether existing on the appointed day or subsequently erected, is by reason -(a)of insufficient ventilation or of the manner in which such but is crowded together with other hut; 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, the Council shall cause a notice to be affixed to some conspicuous part of such hut, requiring the owner or occupier thereof, or the owner of the land on which such but is built, within such reasonable time as may be fixed by the Council in this behalf, to take down and remove such but or to carry out such alteration or works as the Council may deem necessary for the avoidance of such risk.
