Section 209(6) in The Himachal Pradesh Municipal Corporation Act, 1994
(6)Notwithstanding anything contained in the preceding subsections, if at any time before the completion of a building of which the erection has been sanctioned under section 208, the municipality finds that any modification of the sanctioned plan is necessary, the municipality may, subject to the compensation for any loss to which the owner may be put, direct that building be modified accordingly.
