Section 106(1) in Nagpur Improvement Trust Act, 1936
(1)If any person without the permission of the Trust erects, re-erects, adds to or alters any building or wall so as to make the same project beyond the street alignment prescribed under section 32 or the street alignment or building line shown in any plan finally adopted by the Trust under section 33, or erects, re-erects, adds to or alters any building or wall in the area specified in sub-section (4) of section 35, the Chairman may, by a written notice,-(a)direct that the building, alteration or addition be stopped, and(b)require such building, alteration or addition to be altered or demolished as he may deem necessary.
