Section 55(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(2)Before an order under sub-section (1) is made against any person, the competent authority shall inform the person, by notice in writing of the grounds on which the proposed order is to be made and give him a reasonable opportunity of tendering an explanation and producing evidence, if any, and to show cause why such order should not be made within a period to be specified in such notice.
