Section 185(4) in The City of Nagpur Corporation Act, 1948
(4)If any land in which work has been executed under subsection (2) was un-built upon at the time of such execution and if at any time thereafter the owner or occupier thereof desires to erect a building thereon and applies to the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] in this behalf, the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall, by written notice, require the owner or occupier of the premises for the benefit of which such drain was constructed, to close, remove or divert the same in such manner as may be approved by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] and to fill in, reinstate and make good the land as if the drain had not been carried into, through or under the same.
