(2)The committee may, by notice require the owner or occupier of any building to remove or alter, within a specified time not exceeding six weeks, such [***] [Words 'immovable encroachment or' Omitted vide Act No. 6 of 1995.] overhanging structure as aforesaid, and no compensation shall be claimable in respect of such removal or alteration:Provided that if a period of more than three years has elasped from the completion of the [over hanging structure, no prosecution shall lie under sub section (1) - nor shall such] [Substituted for the words 'encroachment of overhanging structure, no prosecution shall lie under sub-section (1) : nor shall such encroachment or' vide Act No. 6 of 1995.] overhanging structure be required to be removed or altered without payment of reasonable compensation].
