Section 210(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)The Chief Officer may, by written notice, require any person -(i)to demolish, alter; remake, or otherwise deal with any drain constructed in contravention of sub-section (1), as he may think fit, or(ii)to pull down or otherwise deal with any building or part thereof constructed in contravention of sub-section (1) as he may think fit.
