Section 478 in The Maharashtra Municipal Corporations Act, 1949
478. Work or thing done without written permission of the [Designated Officer] to be deemed unauthorised. - (1) If any work or thing requiring the written permission of the [Designated Officer] under any provision of this Act, or any rule, regulation or bye-law is done by any person without obtaining such written permission or if such written permission is subsequently suspended or revoked for any reason by the [Designated Officer] such work or thing shall be deemed to be unauthorised and, subject to any other provision of this Act, the [Designated Officer] may at any time, by written notice, require that the same shall be removed, pulled down or undone, as the case may be, by the person so carrying out or doing. If the person carrying out such work or doing such thing is not the owner at the time of such notice then the owner at the time of giving such notice shall be liable for carrying out the requisition of the [Designated Officer]
(2)If within the period specified in such written notice the requisitions contained therein are not carried out by the person or owner, as the case may be, the [Designated Officer] may remove or alter such work or undo such thing and the expenses thereof shall be paid by such person or owner, as the case may be.Enforcement of orders to execute works, etc.
