Section 224 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
224. reduction of site.
Additional power of the Chief Commissioner to order settling back ofbuildings to regular line of street.- (1) If any building or any part thereof is within theregular line of a public street and if, in the opinion of the Chief Commissioner, it isnecessary to set back the building to the regular line of the street he may, if theprovisions of section 223 do not apply, by written notice,-(a)require the owner of such building to show cause within suchperiod as is specified in such notice by a statement in writing subscribed byhim or by an agent duly authorised by him in that behalf and addressed tothe Chief Commissioner, why such building or any part thereof which iswithin the regular line of the street shall not be pulled down and the landwithin the said line acquired by the Commissioner; or(b)require the said owner on such day and at such time and place asshall be specified in such notice to attend personally or by an agent dulyauthorised by him in that behalf and show cause why such building or any
