Section 235 in The Chhattisgarh Municipalities Act, 1961
235. Condition causing nuisance to be rectified by alteration, reconstruction or demolition.
- If any house, building, shed or structure or any factory, workshop, workplace or any manufactory or place of trade is in such a condition that the nuisance cannot be abated or removed without structural alteration, reconstruction or demolition of such house, building, shed or structure, the Council may direct the owner, lessee or occupier to make the alteration or reconstruction in the manner specified in the direction or to demolish the house, building, shed or structure within the period specified therein failing which, the Council may, without prejudice to any penalty to Which he may be liable under this Act, after giving due notice, prohibit the use of the house, building, shed or structure and may carry out the improvement, or with permission of a Magistrate exercising not less than second class power, demolish the house, building, shed or structure and recover the expenses from the party concerned in such manner as the Council may decide and no compensation shall be payable by the Council for any such prohibition improvement or demolition made by the Council.
