Section 629(1) in Kolkata Municipal Corporation Act, 1980
(1)If the erection of any masonry new building in that part of Hastings which is included in Kolkata is, after the commencement of this Act, commenced, carried on or completed without obtaining the sanction of the Central Government, the Municipal Commissioner shall, if requested by the General Officer Commanding the Presidency District to do so.(a)by written notice direct the owner to demolish or alter the building. or(b)himself cause the building to be demolished or altered at the expense of the owner.
