Section 378A in The Mumbai Municipal Corporation Act, 1888
378A. [ Power to require repair of insanitary buildings. [Sections 378A to 378-I were inserted by Bombay 34 cf 1954, Section 25.]
(1)If it shall appear to the Commissioner that any building intended for, or used as, a dwelling is in any respect unfit for human habitation and does not conform with the regulations framed under section 378D the Commissioner may, by written notice, require the owner of the building within such reasonable time (not being less than twenty-one days) as may be specified in the notice, to execute such works or carry out such alterations as would render the building fit for human habitation.(2)In addition to serving a notice under this section on the owner of the building the Commissioner may serve a copy of the notice on any other person having an interest in the building, whether as owner of the land, mortgagee, lessee, or otherwise.
