Section 102(1) in The M.P. Public Health Act, 1949
(1)If any dwelling house or portion thereof appears to the Health Officer to be unfit for the purpose of human habitation, he may in cases not falling under Section 44, apply to the local authority to prohibit the use thereof for such purpose, and such authority, shall make an order prohibiting the use of such dwelling house or portion thereof for human habitation until in the opinion of the Health Officer it is rendered fit therefor :Provided that before making an order under this sub-section the local authority shall give the owner and the occupier or occupiers concerned, if any, a reasonable opportunity of showing cause why it should not be made.
