Section 392(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)If the owner and any person referred to in sub-section (2) fail to file any objection or the Municipal Commissioner upon hearing of any objections filed is satisfied that the execution of works or carrying out of alteration is necessary to render the building fit for human habitation he shall by written notice require the owner of the building within a reasonable time, not being less than 21 days as may be specified in the notice, to execute such works or carry out such alterations.
