Section 15(2) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
(2)If a Board is satisfied that any building or structure within the mining settlement endangers the safety of the dwellers therein, it may, after giving the owner an opportunity of showing cause against the action proposed to be taken under this sub-section, order the demolition of such building or structure:Provided that no such order shall be executed until after the expiry of the period of appeal or until any appeal filed against it has been disposed of.
