Section 195(2) in The Maharashtra Municipal Corporations Act, 1949
(2)If any building, wall or structure be so erected or re-erected or any street or minor railway be so constructed, the Commissioner may, with the approval of the Standing Committee, cause the same to be removed or otherwise dealt with as to him shall appear fit, and the expenses thereby incurred shall be paid by the person, offending.Public Gratuitous Water-Supply
