Section 278 in The City of Nagpur Corporation Act, 1948
278. Power of [Commissioner] to direct modification of a sanctioned plan of a building before its completion. - If at any time before the completion of a building, of which the erection has been sanctioned under section 275, the [Commissioner] finds that any modification of the sanctioned plan is necessary, the [Commissioner] may, subject to compensation for any loss to which the owner may be put, direct that the building be modified accordingly.
