Section 182 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
182. Power to require boundary walls, hedges, etc., to be constructed or removed.
- The Council may, by notice, require the owner or occupier of any land abutting on any public street:(a)to remove partially or wholly from the land any boundary wall, hedge, or other fence which is, in its opinion, likely to obstruct or cause a hindrance to traffic or is otherwise objectionable;(b)to construct on the land sufficient boundary walls, hedges or other fences of such material, description and dimensions as may be specified in the notice;(c)to maintain the boundary walls, hedges or other fences on the land in good order;(d)to cut or trim trees growing on the land and overhanging the street and obstructing the traffic or causing danger to such traffic.
