Section 308(2) in The Mumbai Municipal Corporation Act, 1888
(2)The Commissioner may, by written notice, require the owner or occupier of any premises to remove any structure or fixture which has been erected, set up or placed against, or in front of, the said premises in contravention of this section [or of section 196] [These words and figures were inserted by Bombay 4 of 1888, Section 6.] of the [Bombay Municipal Act, 1872] [Bombay 3 of 1872 was repealed by Section 2 of this Act.], [or, of any provision of law in force on the day immediately preceding the date of the coming into force of the Bombay Municipal (Extension of Limits) Act, 1950] [These words, brackets and figures were inserted by Bombay 7 of 1950, Section 23.] [or any provision any law in force on the day immediately preceding the date of the coming into force of the Bombay Municipal [Further Extension of Limits and Schedule BBA (Amendment)] Act, 1956] [These words, brackets and figures were inserted by Bombay 58 of 1956, Section 16.] or to alter the same in such manner as the Commissioner thinks fit to direct.
