Section 180(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(5)The Council may also after giving opportunity to the owner or occupier of a building of making representation require him by notice to remove or alter any projection or obstruction constructed or made to which sub-section (4) does not apply:Provided that, the Council shall make reasonable compensation to every person who suffers damage by such removal or alteration under this sub-section.
