Section 351(1A) in The Mumbai Municipal Corporation Act, 1888
(1A)[] [This existing sub-section was re-numbered as sub-section (1A) by Maharashtra 2 of 2012, Section 3(1).] If the erection of any building or the execution of any such work as is described in section 342, is commenced contrary to the provisions of [section 342 or 347] [These words and figures were substituted for the word and figures 'Section 347' by Maharashtra 10 of 1998, Section 143(a).], the [Designated Officer] [These words were substituted for the word 'Commissioner' by Maharashtra 2 of 2012, Section 3(2) dated 13-3-2012.], unless he deems it necessary to take proceedings in respect of such building or work under section 354, shall-(a)by written notice, require the person who is erecting such building or executing such work, or has erected such building or executed such work, [or who is the owner for the time being of such building or work] [These words were inserted by Bombay 64 of 1953, Section 14.], [within seven days from the date of service of] [These words were substituted for the words 'on or before such days as shall be specified in' by Maharashtra 10 of 1998, Section 143(b).] such notice, by a statement in writing subscribed by him or by an agent duly authorized by him in that behalf and addressed to the [Designated Officer] [These words were substituted for the word 'Commissioner' by Maharashtra 2 of 2012, Section 3(2) dated 13-3-2012.], to show sufficient cause why such building or work shall not be removed, altered or pulled down; or(b)shall require the said person on such day and at such time and place as shall be specified in such notice to attend personally, or by an agent duly authorized by him in that behalf, and show sufficient cause why such building or work shall not be removed, altered or pulled down.[Explanation. - "To show sufficient cause" in this sub-section shall mean to prove that the work mentioned in the said notice is carried out in accordance with the provisions of section 337 or 342 and section 347 of the Act.] [This explanation was inserted by Maharashtra 10 of 1998, Section 143(c).]
