Section 268(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)For any building, wall or structure erected or re-erected in contravention of the provisions of sub-section (1) of Section 267 or any building erected in contravention of clause (a) of subsection (2) of Section 267, the Municipal Commissioner may, with the approval of the Executive Committee, cause the same to be removed or otherwise dealt with as shall appear fit to him and the expenses thereby incurred shall be paid by the person offending.
