Section 84(1) in New Town, Kolkata Development Authority Act, 2007
(1)In any case in which the erection of a building or any other work connected therewith has been commenced or is being carried on unlawfully, the Chairman may, by notice, in writing, require the owner or the person carrying on such erection or other work to discontinue such erection or, other work forthwith, pending further proceedings in respect of such erection or other work, as the case may be.
