Section 90 in The Punjab Town Improvement Act, 1922
90. Power to prevent or demolish building in contravention of sections 30 and 31.
- If any person without the permission of the trust erects, re-erects, adds to or alters any buildings so as to make the same project beyond a street alignment or building line prescribed by the trust or erects, re-erects, adds to or alters any building in contravention of sections 30 or 31 the chairman of the trust may, by a written notice, -(a)direct that the building, alteration or addition be stopped, and(b)require such building, alteration or addition to be altered or demolished as he may deem necessary.
