Section 277(1) in The M.P. Municipal Corporation Act, 1956
(1)If the Health officer is of opinion that the destruction of any hut or shed is necessary to prevent the spread of any dangerous disease, he may and with the approval of the Commissioner after giving to the owner or occupier of such hut or shed such previous notice of his intention as he considers reasonable, take measures for having such hut or shed and all the materials thereof destroyed.
