Section 268(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)Notwithstanding the provisions of any other law to the contrary the Commissioner may, by written notice, order any building or any portion thereof to be vacated forthwith or within the time specified in such notice-(a)if such building or portion thereof has been unlawfully occupied in contravention of section 263,(b)if a notice has been issued in respect of such building or part thereof requiring the alteration or reconstruction of any existing staircase, lobby, passage or landing and the works specified in such notice have not been commenced or completed;(c)if the building or part thereof is in1 a ruinous or dangerous condition within the meaning of section 264.
