Section 88 in Maharashtra Housing and Area Development Act, 1976
88. Board to undertake structural repairs to buildings which are in ruinous condition and likely to deteriorate and fall.
(1)Subject to the other provisions of this Chapter, where the Board on consideration of the information given by the Municipal Commissioner, or a report of its officer authorised for the purpose, or other information in its possession, is satisfied that any building, which is occupied by persons, is in such a ruinous or dangerous condition, that it is imminently likely to fall unless structural repairs which will render it fit and safe for habitation, are urgently done, then in such cases, the Board shall, subject to the provisions of sub-section (3), undertake such repairs to that building.(2)The Board may prepare a list of such buildings setting out the order of priority or urgency in respect of which structural repairs are necessary, and may undertake simultaneously or in such order of priority the structural repairs according to the exigencies of the case and its resources.(3)[ If the Board is of opinion that-] [[Section 6 of the Maharashtra 21 of 1980 reads as under-
