Section 7 in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
7. Removal or discontinuance of unauthorised development summarily.
- Notwithstanding anything hereinbefore contained in this chapter, where any person has carried out any development un-authorisedly as indicated in sub-section (1) of section 3, the Corporation may, by an order in writing direct him to remove any structure erected or work done or to discontinue the use of land made unauthorisedly as aforesaid, within fifteen days of the receipt of the order; and if thereafter, the person does not comply with the order within the said period, the Corporation or any officer authorised by it in this behalf may get such structure or work summarily removed or get such use summarily discontinued without any notice as directed in the order; and any further development unauthorisedly made thereafter shall similarly be summarily removed or discontinued without making any order as aforesaid.
