186. Removal or alteration of any balcony, projection or structure, etc. on payment of compensation.
- The committee may, subject to the payment of reasonable compensation, by notice, require the owner or occupier of any building within a period of not less than six weeks, to be specified in such notice, to remove or alter any balcony, projection, structure or verandah, erected with the sanction of the committee, overhanging projecting into or encroaching on any street or into or on any drain, sewer or aqueduct therein.
