Section 212(3) in The Gujarat Provincial Municipal Corporations Act, 1949
(3)If within such period the owner of such building fails to pull down such building or any part thereof coming within the said line, the Commissioner may pull down the same [and where a part of a building is pulled down may also enclose, the remaining part by putting up a protecting frontage wall] [These words were inserted by Gujarat 19 of 1964, Section 9 (ii) (w.e.f. 15-06-1964).] and all the expenses in so doing shall be paid by the owner.
