Section 86(4) in New Town, Kolkata Development Authority Act, 2007
(4)Where an order, of the demolition of the building under this section has been made, the Owner of the building or any other person having an interest therein shall demolish the building within the period 'specified in the order, and if the building is not demolished within such period, the Development Authority shall demolish the building and Scathe materials thereof.
