Section 202(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)The Chief Officer may, subject to [the control of the President,] [These words were substituted for the words 'the control of the council' by Maharashtra 4 of 1974, Section 24.] by written notice require any courtyard, alley or passage between two or more buildings to be paved by the owners of such buildings with such materials and in such manner as he may direct.
