Section 288(1) in The City of Nagpur Corporation Act, 1948
(1)If it appears to the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] that any building intended or used for human habitation or human occupation, for any purpose whatever is unfit for such habitation or occupation, he shall give notice in writing to the occupier or to the owner, if the building is not occupied, stating that the building is unfit and signifying his intention to prohibit the further use of such building for such purposes, and calling upon the occupier or owner to state in writing his objections to such prohibition within seven days from the receipt of the notice. If no objection is stated by such occupier or owner within the said period, or if the objection stated appears to the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] to be insufficient or not well founded, he may, with the previous approval of the [Standing Committee] [These words were substituted for the words 'Member-in-charge' by Maharashtra 26 of 1999, Section 65.] prohibit by an order in writing the further use of such building for human habitation or occupation :Provided that, before such order is given the occupier or owner of the building shall be given an opportunity of appearing before the [Standing Committee] [These words were substituted for the words 'Member-in-charge' by Maharashtra 26 of 1999, Section 65.] in person or by an agent in support of his objection.
