Section 328(2) in The M.P. Municipal Corporation Act, 1956
(2)If any such new street be made or laid out, or if any building on cither side of any such street be erected by any person in contravention of this section, the Commissioner may, by a written notice require the said person to make a statement in writing subscribed by him in that behalf and addressed to the Commissioner to show-cause on or before such date as may be specified in such notice why such street or building should not be altered to the satisfaction of the Commissioner, or if that is impracticable, why the same should not be demolished or removed; or may require the said person on such day and at such time and place as may be specified in such notice to appear before the Commissioner, as the case may be, either personally or by an agent and to show cause as aforesaid.
