415. Compulsory setting back of building to regular line of street.
(1)Where any building or any part thereof is within the regular line of a public street and, in the opinion of the municipality, it is necessary to set back such building or part thereof to the regular line of such street, the Municipal Commissioner or the Executive Officer shall, by a notice served on the owner of such building in accordance with the provisions of this Act, require him to show cause, within such period as may be specified in the notice, as to why such building or part thereof, which is within the regular line of such street, should not be pulled down and the land within the regular line acquired by the municipality.(2)If the owner fails to show cause as required under sub-section (1), the Municipal Commissioner or the Executive Officer may, with the approval of the municipality, require the owner, by another notice to be served on him in such manner as may be specified by regulations, to pull down the building or part thereof, which is within the regular line of the street, within such period as may be specified in the notice.(3)If, within such period the owner of the building fails to pull down the building or part thereof as required under sub-section (2), the Municipal Commissioner or the Executive Officer may pull down the same, and all the expenses incurred in so doing shall be payable by the owner and be recoverable from him as an arrear of tax under this Act.
