Section 83(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)On and after the day on which the notice of a scheme has been published under section 70, the Development Authority may, after giving the prescribed notice, -(a)remove, pull down, or alter any building or other work in the area included in the scheme which contravenes the scheme or in the erection of which or carrying out of which, any provision of the scheme has not been complied with;(b)execute any work which is the duty of any person to execute under the scheme, in any case where it appears to the concerned Authority that delay in the execution of the work would prejudice the efficient operation of the scheme.
