Section 524(2) in Kolkata Municipal Corporation Act, 1980
(2)If, upon receipt of such report, the Municipal Commissioner considers that the sanitary condition of the block is likely to cause risk of disease to the inhabitants of the buildings or the neighbourhood or otherwise endanger the community health, he shall with the approval of the Mayor-in-Council, select the buildings which in his opinion should wholly or in part be removed in order to abate the unhealthy condition of the block, and may thereupon by notice in writing require the owners of such buildings to remove them within such period as may be specified in the notice:Provided that before issuing the notice a reasonable opportunity should be afforded to the owner to show cause why the buildings should not be removed :Provided further that Municipal Commissioner shall make compensation to the owner for any building so removed which may have been erected under proper authority.
