Section 391(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)If the Municipal Commissioner is of the opinion that any building or portion of a building intended for or used as a dwelling is unfit for human habitation, he may, with the previous approval of the Executive Committee and, unless there is in his opinion imminent danger to the occupier, after the owner or occupier of such building has been given an opportunity in the manner prescribed to show cause, by order in writing prohibit the use of such building or portion as a dwelling till such time as the same has been rendered fit for habitation.Explanation. - The expression "unfit for human habitation" in this section means unfit for human habitation by reason of sanitary defects, that is, lack of air, space or ventilation, darkness, dampness, absence of adequate and readily accessible water-supply or sanitary accommodation or of other convenience and inadequate drainage of courtyard or passages.
