Section 181 in The Himachal Pradesh Municipal Corporation Act, 1994
181. Notice to owner of land under street.
- In any case where the municipality considers that any land is being or has been laid out as a street without the notice required by section 176 having been given or in contravention of any written direction made by the municipality under section 178 or of any bye-law or provisions of this Act, the municipality may, by notice in writing, require the owner of the land to alter the street in such manner as it deems necessary.
