Section 176(4) in The Gujarat Municipalities Act, 1963
(4)Removal of projection. - The Chief Officer may, by written notice, require the owner or occupier of any building to remove or alter any projection, encroachment or obstruction which, whether made before or after the site of such building became part of a municipal borough, shall have been made against or in front of such building, and which-(a)overhangs just into, or in any way projects, or encroaches upon, any public street, so as to be an obstruction to safe and convenient passage along such street, or(b)projects and encroaches into, upon or over any uncovered aqueduct, drain or sewer in any such street, so as to obstruct or interfere with such aqueduct, drain or sewer or the proper working thereof:Provided always that the Chief Officer shall, if such projection, encroachment or obstruction shall have been made in any place before the date on which such place became part of a municipal borough or after such date with the written permission of the municipality, pay reasonable compensation to every person who suffers damage by such removal or alteration, and if any dispute shall arise touching amount of such compensation the same shall be ascertained and determined in the manner provided in section 268.
