Section 176(6) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(6)(a)Except under the provisions of section 180, no person shall construct or reconstruct any portion of any building within the regular line of a public street or within such distance behind the regular line of public street as may be prescribed by bye-laws, without the permission of the Chief Officer;(b)Where the Chief Officer refuses permission to construct or reconstruct any building in any area within the regular line of the public street, such area shall, with the approval of be Council, be added to the street and shall thenceforth be deemed part of the public street and shall be vested in the Council;(c)Compensation, the amount of which shall, in case of dispute, be ascertained and determined in the manner provided in Section 330 shall be paid by the Council to the owner of any land added to a street under clause (b) for the value of the said land, and to the owner of any building or any loss, damage or expense incurred by such owner in consequence of any action taken or order passed by the Chief Officer under this sub-sections:Provided that, no such compensation shall be payable in respect of any building or portion thereof in respect of which a notice has been issued under sub-section (1) of section 195.
