Section 36(1)(b) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965

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State of Uttar Pradesh - Subsection

Section 36(1)(b) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965

(b)serve upon the owner of a building, which in his opinion is not fit for human habitation and is not capable at a reason able expense of being rendered so fit and upon every other person having, within the knowledge of the Housing Commissioner, an interest in the building, whether as a lessee, mortgagee, or otherwise, a notice to show cause, within such time as may be specified in the notice, as to why and order of demolition of the building be not made, and after giving such persons reasonable opportunity of being heard, direct the owner to demolish the same within six weeks of the date of vacation thereof or within such further period as may be allowed, and in the event of default, cause the same to be demolished through such agency as may be specified by him in this behalf;

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State of Uttar Pradesh - Subsection

Section 36(1)(b) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965