Section 180(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)Notwithstanding any proceedings which may be taken under subsection (7), the Council may, by written notice, require the owner or the occupier of any such building to remove or alter any such projection, or obstruction -(i)which has been constructed or made whether with or without contrary in any manner to the permission granted under sub-section (2);(ii)which has been constructed or made contrary to the provision of any law for the time being in force if such projection or obstruction was constructed or made before the appointed day;(iii)when the period for which the permission under sub-section (2) was granted has expired.
