(1)If any building or portion thereof intended for or used as a dwelling place appears to the Executive Officer to be unfit for human habitation, he may apply to the [Municipality] [Substituted vide Orissa Act No. 11 of 1994. w.e.f. 31.5.1994.] to prohibit the further use of such structure for such purpose, and the [Municipality] [Substituted vide Orissa Act No. 11 of 1994. w.e.f. 31.5.1994.] may after giving the owner and occupiers, of the structure a reasonable opportunity of showing cause why such order should not be made, make a prohibitory order as aforesaid.(2)If the owner undertakes to execute forthwith the works necessary to render the structure fit for human habitation within the time specified, the Executive Officer may postpone the execution of the decision of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994. w.e.f. 31.5.1994.] for such time not exceeding six months as he thinks sufficient for the purpose of giving the owner an opportunity of executing the necessary works.
