Section 283(2) in The City of Nagpur Corporation Act, 1948
(2)If any building erected for a temporary purpose is not used strictly for such purpose and in accordance with any bylaws made under this Act or is erected without the sanction of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] the building may be demolished by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] at the expense of the owner thereof, whether he is prosecuted under this Act or not.
