211. Power to remove encroachments and projections over streets and drains.
- The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by notice, require the owner or occupier of a building to remove, or to alter a projection or structure overhanging, projecting into or encroaching on a street, or into, on or over any drain, sewer or aqueduct therein :Provided that in the case of any such projection or structure lawfully in existence on or before the tenth day of March 1900, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall make compensation for any damage caused by the removal or alteration, which shall not exceed ten times the cost of erection and demolition.
