Section 193 in The Chhattisgarh Municipalities Act, 1961
193. Improvement of huts.
(1)Whenever the Council is of the opinion that any huts or sheds, whether used as dwelling or stables or for any other purposes, and whether existing at the time when this Act comes into operation or subsequently erected, are by reason of-(a)insufficient ventilation or the manner in which such huts or sheds are crowded together; or(b)the want of a plinth or sufficient drainage; or(c)the impracticability of scavenging, attended with risk of disease to the persons residing in such huts or in the neighbourhood thereof;it shall cause a notice to be affixed to some conspicuous parts of each such huts or sheds, requiring the owner or occupier thereof, or the owner of the land on which such hut or shed is built, within such reasonable time as may be fixed by the Council for that purpose, to demolish and remove such hut or shed, or to execute such operation for its improvement as the Council may deem necessary for the avoidance of such risk.(2)If any such owner or occupier refuses or neglects to demolish and remove such huts or sheds, or to execute such operations within the time appointed, the Council may cause the said huts or sheds to be demolished or such operations to be performed in respect of such huts or sheds as it may deem necessary to prevent such risk.(3)No action for removal or demolition of hut or shed shall be taken under sub-section (1) or (2) until the Council provides suitable alternative site or accommodation, for occupation by the dwellers of such hutments or sheds on such terms and conditions as may be prescribed.(4)If such huts or sheds be demolished by the Council, the Council shall cause the materials of such hut or shed to be sold separately, if such sale can be effected, and the proceeds/after deducting all expenses, shall be paid to the owner of the hut or shed, or if the owner be unknown or the title disputed, shall be held in deposit by the Council until the person interested therein shall obtain the order of a competent Court for the payment of the same:Provided that in case any huts or sheds, existing at the time when the land on which they are situated first became part of a Municipality, should be demolished under this section by order of the Council, or in pursuance of its notice, compensation shall further be made to the owner or owners thereof, and the amount thereof, in case of dispute, shall be ascertained and determined in the manner provided in Section 303.(3)Powers regarding external structures, etc.
