222. Power to require improvement of building unfit for human habilitation.
(1)Where the Municipality, upon information in its possession, is satisfied that any building is, in any respect, unfit for human habitation, it may, serve a notice upon the owner of the building requiring him to execute the works of improvement specified in the notice within such period not being less than sixty days, as may be specified in the notice.(2)In addition to the service of notice on the owner of the building under sub-section (1), the Municipality may serve a copy of the notice on any other person having an interest in the building, whether as a lessee or mortgagee or otherwise.(3)If a notice requiring the owner of the building to execute the works of improvement is not complied with, then, after the expiration of the period specified in the notice, the Municipality may declare the building unfit for human habitation and thereupon take all measures to keep the building vacant till improvement or if it proves danger to life, improve or demolish it. The expenses incurred on this account is recoverable from the owner as at Tear of tax.
