Section 178 in The City of Nagpur Corporation Act, 1948
178. Unauthorised building over drains, etc. - The [Commissioner] may, by notice, require any person who without his permission in writing may newly erect or rebuild any building over any drain, conduit, water-course, pumping main, or water pipe vested in the Corporation to pull down or otherwise deal with the same as the [Commissioner] may think fit.
