Section 223(2) in The Mumbai Municipal Corporation Act, 1888
(2)If any building, wall or other structure be so erected, or any street or railway be so constructed, the Commissioner may, with the approval of the [Standing Committee] [These words were substituted for the words 'Mayor-in-council' by Maharashtra 27 of 1999, Section 95, (w.e.f. 23-4-1999).], remove or otherwise deal with the same as he shall think fit, and the expenses thereby incurred shall be paid by the person offending.
