Section 394 in Uttar Pradesh Municipal Corporation Act, 1959
394. Procedure where demolition order made.
(1)As soon as a demolition order under Section 393 has become operative, the owner of the building shall demolish it within the time limited in that behalf by the order, and if the building is not demolished within that time the Municipal Commissioner may take measures to demolish the building and sell the materials thereof.(2)Any expenses incurred by the Municipal Commissioner under sub-section (1), after giving credit for the amount realized by sale of the materials, shall be payable by the owner of the building, and any surplus in the hands of the Municipal Commissioner after payment of such expenses shall be refunded to the owner.(3)Any person aggrieved by the decision of the Municipal Commissioner under sub-section (2) may, within a period of one month, appeal to the Judge.
