Section 257(2) in The U.P. Municipalities Act, 1916
(2)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may at any time by written notice require the owner of a building, which has an external roof or wall made of any such material as aforesaid, to remove such roof or wall within such reasonable time as shall be specified in the notice, notwithstanding that a public notice under sub-section (1) has not been issued or that such roof or wall was made with the consent of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or before the issue of such public notice, if any :Provided that in the case of any such roof or wall in existence before the issue of such public notice or made with the consent of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall make compensation for any damage caused by the removal which shall not exceed the original cost of constructing the roof or wall.
