Section 197(2) in The Gujarat Municipalities Act, 1963
(2)When any such prohibition as aforesaid has been made, the Chief Officer shall cause notice of such prohibition to be affixed to, and the letters "U, H, H." to be painted on the door or some conspicuous part of such building or room as the case may be, and no owner or occupier of such building or room shall use or suffer the same to be used for human habitation until the executive committee certifies in writing that the building or room, as the case may be, has been rendered fit for human habitation.
