Section 309(5) in The M.P. Municipal Corporation Act, 1956
(5)Whenever the Commissioner is of the opinion that the building cannot be rendered fit for human habitation or occupation he may, with the previous approval of the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.], by a notice in writing call upon the owner to demolish it within a period of thirty days from the receipt of such notice or such longer period as the Commissioner may specify.
