Section 180(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)The Council may subject to any bye-laws made in this behalf give written permission to the owner or occupier of any building in public street to put up verandahs, balconies or rooms projecting from any upper storey of such building, or rooms, caves, weather-boards, and similar projections, to an extent not exceeding four feet beyond the line of the plinth or basement wall of the building.
