(2)If any of the persons upon whom a notice has been served under sub-section (1) appears, in pursuance thereof, before the Board of Councilors and gives an undertaking that such person shall, within a period specified by the Board of Councilors, execute such work of improvement in relation to the building as will, in the opinion of the Board of Councilors. render the building fit for human habitation or that the building shall not be used for human habitation until the Board of Councilors, on being satisfied that it has been rendered fit for human habitation, cancels the undertaking, the Board of Councilors shall not make an order of demolition of the building.
