Section 309(3) in The City of Nagpur Corporation Act, 1948
(3)If such person fails to show sufficient cause as aforesaid, the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may cause the street or building to be so altered or to be demolished or removed and may recover the expenses thereof from the said person.
