Section 275(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)The Municipal Commissioner may, with the approval of the Executive Committee, by written notice require the owner or occupier of any premises to remove or to take such order as he may direct with any projection existing within the minimum width of any street specified under sub-section (1):Provided that if in any such case the projection was lawfully erected or set up, compensation shall be paid by the Municipal Commissioner to every person who sustains loss or damage by the removal or alteration thereof.
