Section 226(2) in The Maharashtra Municipal Corporations Act, 1949
(2)The Commissioner may, by written notice, require the owner or occupier of any premises to remove or to take such order as he may direct, with any structure or fixture which has been erected, set-up, added to or placed against, or in front of, the said premises in contravention of this section or of any law in force in the City on the day immediately preceding the appointed day.
