Section 378B(1) in The Mumbai Municipal Corporation Act, 1888
(1)If it shall appear to the Commissioner that any building intended for, or used as, a dwelling is unfit for human habitation and is not capable at a reasonable expense of being rendered so fit, he shall serve upon the occupier of the building and the owner owners thereof, and, so far as it is reasonably practicable to ascertain such persons, upon every mortgagee thereof, notice of the time (being some time not less than twenty-one days after the service of the notice) and place at which the condition of the building and any offer with respect to the carrying out of works or the future use of the building, which he may wish to submit, will be considered by [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 155, (w.e.f. 23-4-1999).], and every person upon whom such a notice is served shall be entitled to be heard either in person or by agent when the matter is so taken into consideration.
