Section 51(3) in New Town, Kolkata Development Authority Act, 2007
(3)If the person; who erect or sets up any of the projections, obstructions or encroachments, referred to in sub-section (1), is not known or cannot be found, of the Development Authority may cause a notice to be posted up in the neighbourhood of the said projection, obstruction or encroachment, as the case may be, requiring any person interested in the same to remove it, and it shall not be necessary to name any person in Such requisition.
