Section 6(1) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
(1)Where any unauthorised development of land has been carried out as indicated in sub-section (1) of section 3, the Corporation may, subject to the provisions of this section, serve on the lease-holder and/or the occupier of the land a notice repairing him within such period, not exceeding one month, as may be specified therein, after the service of the notice, to take such steps as may be specified in the notice.-(a)in cases specified in clause (a) or clause (c) of sub-section (1) of section 3, to restore the land to its condition existing before the said unauthorised development took place; and(b)in cases specified in clause (b) of sub-section (1) of section 3 to secure compliance with the conditions or with the permission as granted.
