Section 56(3) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(3)No order shall be made under sub-section (2) until after the issue of a notice in writing to the person calling on him to show cause, within such period as may be specified in such notice, why such order should not be made, and until his objections, if any, and any evidence he may produce in support of the same have been considered by the competent authority.
