Section 16 in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992
16. Orders of demolition of structures.
(1)Where the erection of any structure in the demised plot has been completed, or any existing building is altered, in contravention of the terms of the lease deed in relation to the demised plot the Competent Authority may, in addition to any prosecution that may be instituted under this Act, make an order directing that such erection shall be demolished by the owner thereof within such period not exceeding fifteen days as may be specified in the order, and on the failure of the owner to comply with the order, the Competent Authority may himself cause the structure to be demolished and the expenses of such demolition shall be recoverable from the owner:Provided that no such order shall be made unless the owner has been given a reasonable opportunity to show cause why the order should not be made.(2)Any person aggrieved by an order under sub¬section (1) may appeal against that order within fifteen days from the date thereof to the Government. The Government may after giving an opportunity to the parties to the appeal make such orders as they deem fit and the decision of the Government thereon shall be final.
