Section 179(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)The Chief Officer shall have power to remove without notice any such projection, obstruction or encroachment-(i)made in contravention of sub-section (1) or contrary in any manner to any permission granted under sub-section (4); or(ii)in respect of which the period specified in the permission under sub-section (4), has expired.
