Section 4D in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975
4D. Power to demolish building.
- Where any building is being or has been erected in contravention of the provisions of this Act or the directions issued thereunder, the Administrator may, after giving the owner of such building an opportunity of being heard, make an order directing the demolition of the building by the owner within such time as may be specified in the order and, in default, the Administrator may himself effect the demolition and recover the cost from the owner of the building as an arrear of land revenue under the Bengal Public Demands Recovery Act, 1913.
