Section 114A(8) in The West Bengal Panchayat Act, 1973
(8)If it appears to the Panchayat Samiti [or the authority, person or persons empowered under sub-section (1)] [Words, figure and brackets inserted by W.B. Act 18 of 1994.] that it is expedient in the interest of the proper planning of its areas (including the interest or amenities), having regard to the Development Plan prepared, or under preparation, or to be prepared, and to any other material consideration, -(a)that any use of land should be discontinued, or(b)that any conditions should be imposed on the continuance thereto, or(c)that any building or works should be altered or removed, [the Panchayat Samiti or the authority, person or persons as aforesaid may] [Words substituted for the words 'the Panchayat Samiti may' by W.B. Act 18 of 1994.] by notice served on the owner -(i)require discontinuance of that use, or(ii)impose such conditions as may be specified in the notice on the continuance thereof, or(iii)require such steps, as may be specified in the notice, to be taken for the alteration or removal of any buildings or works, as the case may be, within such period, being not less than one month, as may be specified therein, after the service of the notice.
