LexSection 253 — Unauthorised buildings over drains, etc.
The Cantonments Act, 2006
The Chief Executive Officer may, by notice in writing require any person who has, without his permission in writing, newly erected or re-erected any structure over any public sewer, drain, culvert, water-course or water-pipe in the cantonment to pull down or otherwise deal with the same as he thinks fit.Open in Lexace · Ask the AI about this section