Section 236(3) in Rajasthan Municipalities Act, 2009
(3)The Municipality may, by written notice, require the owner or occupier of any building to remove or alter any projection, encroachment or obstruction which, whether erected before or after the area of such building became part of a Municipality, shall have been erected or placed against or in front of such building, and which(a)over hangs or juts into or in any way projects or encroaches upon any public street so as to be an obstruction to safe and convenient passage along such street, or(b)projects and encroaches into or upon any uncovered aqueduct, drain or sewer in such street so as to obstruct or interfere with such aqueduct, drain or sewer or the proper working thereof or to effect alleviation of building line in any way :Provided always that the Municipality shall, if such projection, encroachment or obstruction shall have been made in any place before the date on which such place became part of a Municipality or after such date with the written permission of the Municipality, make reasonable compensation to every person who suffers damage by such removal or alteration and, if any dispute shall arise touching the amount of such compensation, the same shall be ascertained and determined in the manner provided in Section 295.
