Section 354A in The Mumbai Municipal Corporation Act, 1888
354A. [ Power of [Designated Officer] [This section was substituted for the original by Bombay 64 of 1953, Section 15.] to stop erection of building or work commenced or carried on unlawfully.
(1)If the [Designated Officer] [These words were substituted for the words 'Commissioner' by Maharashtra 2 of 2012, Section 6 dated 13-3-2012.] is satisfied that the erection of any building or the execution of any such work as is described in section 342 has been unlawfully commenced or is being unlawfully carried on upon any premises, the [Designated Officer] [These words were substituted for the words 'Commissioner' by Maharashtra 2 of 2012, Section 6 dated 13-3-2012.] may, by written notice, require the person erecting such building or executing such work to stop such erection or work [forthwith] [This word was substituted for the words 'within the period specified in the notice' by Maharashtra 10 of 1998, Section 147(a).].(2)[ If the erection of the building or execution of the work is not stopped as required by the [Designated Officer] [Sub-section (2) was substituted by Maharashtra 10 of 1998, Section 147(b).], or permission approved by the competent authority in favour of the erection of the building or execution of the work is not produced within twenty-four hours from the service of notice referred to in sub-section (1), the [Designated Officer] [These words were substituted for the words 'Commissioner' by Maharashtra 2 of 2012, Section 6 dated 13-3-2012.] may, without further notice, remove or pull down the building or work and the expenses thereof shall be paid by the said person or owner of the building or work. The [Designated Officer] [These words were substituted for the words 'Commissioner' by Maharashtra 2 of 2012, Section 6 dated 13-3-2012.] may also direct that any person directing or carrying out such erection or work shall be removed by any police officer from the place where the building, is being erected or the work is being executed.](3)[ In addition to the action that the [Designated Officer] [Sub-sections (3) and (4) were added by Maharashtra 10 of 1998, Section 147(c).] may take under sub-section (2), he may, without further notice, cause to be removed any materials, machinery, equipment, devices or articles used in the process of erection of the building or execution of such work.(4)If the expenses incurred by the [Designated Officer] [These words were substituted for the words 'Commissioner' by Maharashtra 2 of 2012, Section 6 dated 13-3-2012.] under sub-section (2) and (3) are not paid within one month from the date of demand, such sum as remains unpaid shall be treated, as arrears of property tax and the procedure prescribed under this Act for recovery of arrears of property tax shall, mutatis mutandis, apply to the recovery of such unpaid sum.]][Regulation of certain classes of buildings in particular localities [This heading and section 354AA were inserted by Bombay 48 of 1950, Section 70.]
