Section 178(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)If any building adjoining a public street is in rear of the regular line of such street, -(a)the Council may upon such terms as it thinks fit, permit it to be set forward for the purpose of improving the line of the street; and(b)whenever it is proposed to rebuild such building or to alter or repair such building in any manner that will involve the removal or re-erection of such building or of the greater portion thereof which adjoins the said street, the Council may, in granting any permission for such work, require such building to be set forward for improving the line of the street.
