Section 18(3) in Haryana Urban Development Authority Act, 1977
(3)Even before the expiry of the period of seven days mentioned under sub-section (1), if the Collector or such officer authorised by him is satisfied that instead of vacation of premises/land or building constructed thereon or demolition of unauthorised construction, as the case may be, the person continues with the contravention, the Collector shall himself or any officer authorised by him take such measures as may appear necessary to give effect to the order and the cost of such measures shall, if not paid on demand, being made to him, be recoverable from such person as arrears of land revenue.
