Section 495(1) in Kolkata Municipal Corporation Act, 1980
(1)If, for any reason, it appears to the Municipal Commissioner that any building or any room in a building intended for or used as a dwelling is unfit for human habitation, he shall give to the owner or occupier of such building notice in writing stating such reason and signifying his intention to prohibit further use of the building or the room, as the case may be, as a dwelling and shall by such notice call upon the owner or occupier as aforesaid to state in writing any Objection thereto within thirty days after the receipt of such notice, and 'rap objection is raised by such owner or occupier within such period as aforesaid or if any objection raised by such owner or occupier within such period appears to the Municipal Commissioner invalid or insufficient, he may, with the previous approval of the Mayor-in-Council and by an order in writing, prohibit further use of such building or room as a dwellingProvided that, before such approval is given, the owner, or occupier as aforesaid shall have the right of appearing before the Mayor in person or by agent and of showing cause why such approval should not be given.
