Section 153(2) in The Gujarat Municipalities Act, 1963
(2)Power to require removal of roof and wall if inflammable. - The Chief Officer may at any time by written notice require the owner of any building which has an external roof or wall made of any material as aforesaid, to remove such roof or wall within such reasonable time as shall be specified in the notice whether such roof or wall was or was not made before the time at which this Act came into force, and whether it was made with or without the consent of the Chief Officer.
