Section 215 in The Bombay Provincial Municipal Corporations Act, 1949
215. Setting forward of buildings to the line of the street. - (1) If any building which abuts on a public street is in rear of the regular line of such street, the Commissioner may, whenever it is proposed-
(a)to rebuild such building, or(b)to alter or repair such building in any manner that will involve the removal or re-erection of such building, or of the portion thereof which abuts on the said street to an extent exceeding one-half of such building or portion thereof above the ground level, such half to be measured in cubic feet, in any order which he issues concerning the rebuilding, alteration or repair of such building, permit or, with the approval of the Standing Committee, require such building to be set forward to the regular line of the street.(2)For the purpose of this section, a wall separating any premises from a public street shall be deemed to be a building, and it shall be deemed to be a sufficient compliance with a permission or requisition to set forward a building to the regular line of a street if a wall of such materials and dimensions as are approved by the Commissioner, is erected along the said line.
