Section 212(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)If such owner fails to show sufficient cause to the satisfaction of the Commissioner why such building or any part thereof, which is within the regular line of the street, shall not be pulled down and the land within the said line acquired as aforesaid, the Commissioner may, with the approval of the Standing Committee, require the owner by a written notice to pull down the building or the part thereof which is within the regular line of the street [and where a part of building is required to be pulled down, to also enclose the remaining part by putting up a protecting frontage wall] [These words were inserted by Gujarat 19 of 1964, Section 9 (i) (w.e.f. 15-06-1964).] within such period as is prescribed in the notice.
