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132. Building unfit for human habitation. (1) If a building, or a room in a building is in the opinion of the Nagar Panchayat or as the case may be, the Council unfit for human habitation in consequence of the want of proper means of drains or ventilation or otherwise, the Nagar Panchayat or as the case may be, the Council 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 whether absolutely or not unless, within a time to be specified in the notice he effects such alteration therein as is specified in the notice. (2) Upon failure of a person to whom notice is issued under sub-section (1) to comply therewith, the Nagar Panchayat or as the case may be, the Council may require by further notice the demolition of the building or room. (3) Any person who uses a building or room or suffers to be used contrary to the provision ofsub-section (1) shall be punishable with fine not exceeding five hundred rupees, and with a further fine not exceeding one hundred rupees for every day during which the offence is continued after the first conviction.    |
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