Section 5(1) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(1)Where any work in connection with the erection of a new hut or other structure or addition to, or alteration in, an existing hut or other structure, has been commenced, is being carried on, or has been completed, in contravention of the provisions of section 4, the prescribed authority may, after giving the owner of the hut or other structure, a reasonable opportunity of being heard, serve a notice upon such owner requiring him to demolish so much of the new hut or other structure as has been erected or so much of the addition or alteration as has been made, as the case may be, within such time as may be specified in the notice.
