Section 86(1) in New Town, Kolkata Development Authority Act, 2007
(1)Where the Development Authority, upon any information in its possession, is satisfied that any building is unfit for human havitation and is not capable, at a reasonable expense, of being rendered fit, shall serve upon the owner of the building and upon any person having an interest in the building, whether as lessee, mortgagee or otherwise a notice to show cause within such time as maybe specified in the notice as to why an order o f demolition of the building should not be made.
