Section 206 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
206. Rights of owner of land through which drain is carried in regard to subsequent building thereon.
- If the owner of any land into, through or under which a drain has been carried under the last preceding section, whilst such land was unbuilt upon, shall at any subsequent time desire to construct a building thereon, the Chief Officer subject to [the control of the President,] [These words were substituted for the words 'the control of the Council' by Maharashtra 4 of 1974, Section 26.] shall, if he sanctions the construction of such building, by written notice require the owner or occupier of the building or land, for the benefit of which such drain was constructed, to close, remove or divert the same, and to fill in, reinstate and made good the land in such manner as he may deem fit to be necessary, in order to admit of the construction or safe enjoyment of the proposed building.
