Section 373 in The Calcutta Municipal Corporation Act, 1980
373. Power to require removal of any structure or fixture erected or set up before the coming into force of section 371. -
(1)The Municipal Commissioner may, by a written notice, require the owner or the occupier of any premises contiguous to or in front of or connected with any wall, fence, rail, post, step, booth or other structure or fixture, the erection or the setting up of which would be unlawful after the coming into force of section 371, to remove such wall, fence, rail, post, step, booth or other structure of fixture, erected or set up before the coming into force of that section.(2)If in any case the erection of the setting up of any structure or fixture as aforesaid shall have been lawful, compensation shall be paid by the Municipal Commissioner to every person who sustains loss or damage by the removal of such structure or fixture.
