Section 351(2) in The Mumbai Municipal Corporation Act, 1888
(2)If such person shall fail to show sufficient cause, to the satisfaction of the [Designated Officer] [These words were substituted for the word 'Commissioner' by Maharashtra 2 of 2012, Section 3(3) dated 13-3-2012.], why such building or work shall not be removed, altered or pulled down, the [Designated Officer] [These words were substituted for the word 'Commissioner' by Maharashtra 2 of 2012, Section 3(3) dated 13-3-2012.] [* * * * *] [The words 'with the approval of the Standing Committee' were deleted by Maharashtra 37 of 1971, Section 2.] may remove, alter or pull down the building or work and the expenses thereof shall be paid by the said person. [In case of removal or pulling down of the building or the work by the [Designated Officer] [This portion was added by Maharashtra 11 of 2002, Section 25(a).], the debris of such building or work together with other building material, if any, at the sight of the construction, belonging to such person, shall be seized and disposed of in the prescribed manner and after deducting from the receipts of such sale or disposal, the expenditure incurred for removal and sale of such debris and material, the surplus of the receipts shall be returned by the [Designated Officer] [These words were substituted for the word 'Commissioner' by Maharashtra 2 of 2012, Section 3(3) dated 13-3-2012.], to the person concerned.]
