Section 354A(3) in The Mumbai Municipal Corporation Act, 1888
(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.
