(1)Should a building, or a room in an building, be, in the opinion of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], unfit for human habitation in consequence of the want of proper means of drainage or ventilation or otherwise, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by notice, prohibit the owner or occupier thereof from using the building or room for human habitation or suffering it to be so used either absolutely or unless within a time to be specified in the notice, he effects such alteration therein as is prescribed in the notice.(2)Upon failure of a person to whom notice is issued under sub-section (1) to comply therewith, it shall be lawful for the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to require by further notice the demolition of the building or room.
