Section 6(2) in Rajasthan Lakes (Protection and Development) Authority Act, 2015
(2)The Authority may, if it considers expedient in the interest of protection or development of a lake so to do, remove any building, structure or any other object of obstruction within the protected area or the flow area of a lake:Provided that no building, structure or any other object of obstruction which is a private property shall be removed unless -(i)prior approval of the State Government has been obtained;(ii)the owner and occupier, if any, of the property has been given a reasonable opportunity of hearing;(iii)the owner of the property has been paid compensation for the damages to be sustained by him due to such removal.
