106. Power to prevent or demolish building in contravention of sections 32, 33 and 35.
(1)If any person without the permission of the Trust erects, re-erects, adds to or alters any building or wall so as to make the same project beyond the street alignment prescribed under section 32 or the street alignment or building line shown in any plan finally adopted by the Trust under section 33, or erects, re-erects, adds to or alters any building or wall in the area specified in sub-section (4) of section 35, the Chairman may, by a written notice,-(a)direct that the building, alteration or addition be stopped, and(b)require such building, alteration or addition to be altered or demolished as he may deem necessary.(2)If any person on whom a notice under sub-section (1) has been served neglects or refuses to carry out the order or requisition in the manner and within the period specified in the notice, the Chairman may have such alteration or demolition carried out and may recover the cost incurred thereon from the owner or the person on whom the notice was served in the manner provided by [Chapter XII of the City of Nagpur Corporation Act, 1948.] [Substituted by M.P. Act No. XIV of 1952, section 19.]
