101. Power to set back building to the regular street line.
(1)Where any building or any part thereof is required to be set back to the regular line of such street in pursuance of any development plan, it may, by a notice served on the owner of such building require him to show cause within such period as may be specified in the notice as to why such building or part thereof shall not be pulled down and the land acquired by the Municipality.(2)If such owner fails to show satisfactory cause the Municipality may require the owner by another notice to be served on him to pull down the building or part thereof, within the period specified in the notice.(3)If the owner fails to comply with the requirements of the notice under sub-section (2), the Municipality may pull down the building or part thereof and all expenses incurred in so doing shall be plaid by the owner and recoverable from him as an arrear of tax under this Act.(4)The Municipality shall, immediately after any building or part thereof is pulled down under sub-section (3) take possession of the portion of such land occupied by such building or part thereof, and such land shall, thereupon, be deemed to be part of the public street and shall vest in the Municipality.
