(2)The [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] may, by notice in writing, require the owner or occupier of any such building to alter or remove any such projection or encroachment as aforesaid:Provided that, in the case of any projection or encroachment lawfully in existence at the commencement of this Act, the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] shall make compensation for any damage caused by the removal or alteration.
