Section 286(2) in The City of Nagpur Corporation Act, 1948
(2)If a building is erected or re-erected -(a)without any sanction as required by section 273(1), or(b)when sanction has been refused, or(c)in contravention of the terms of any sanction granted, or(d)when the sanction has lapsed under section 279, the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may by notice require the owner or owners to alter or demolish the building within such reasonable time as the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may think fit.
