Section 199(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Where any such owner or occupier refuses or neglects to take down and remove such but or to carry out such alterations or works within the time appointed, the Chief Officer may cause such but to be taken down, or such alterations or works, to be carried out, in accordance with the requirements of the Council.
