Section 267(1) in The City of Panaji Corporation Act, 2002
(1)If any part of a building projects beyond the regular line of a public street, as existing or as determined for the future, or beyond the front of immediately adjoining building, the Corporation may-(a)if the projecting part is a verandah, step or some other structure external to the main building, then at any time, or(b)if the projecting part is not such external structure as aforesaid, then whenever the greater portion of such building or whenever any material portion of such projecting part has been taken down or burned down or has fallen down require by notice either that the part or some portion of the part projecting beyond the regular line or beyond the front of the immediate adjoining building shall be removed, or that such building when being rebuilt shall be set back to or towards the said line or front; and the portion of land added to street by such setting back or removal shall thenceforth be deemed to be part of the public street and shall vest in the Corporation:Provided that the Corporation shall make reasonable compensation to the owner for any damage he may sustain in consequence of his building or any part thereof being set back.
