Section 288(5) in The City of Nagpur Corporation Act, 1948
(5)If the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] is of the opinion that the building cannot be rendered fit for human habitation or occupation, he may, with the previous approval of the [Standing Committee] [These words were substituted for the words 'Member-in-charge' by Maharashtra 26 of 1999, Section 65.], by a notice in writing call upon the owner to demolish it within a period of thirty days from the receipt of such notice or such longer period as the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may specify.
