Section 44 in Faridabad Complex (Regulation and Development) Act, 1971
44. Power to require proper maintenance of site or building.
- If it appears to the Chief Administrator that the conditions or use of any site or building is prejudicially affecting the proper planning of, or the amenities in, any part of the Faridabad Complex or the interest of the general public, he may serve on the owner of site or building, a notice, requiring him to take such steps, and within such period, as may be specified in the notice and thereafter to maintain it in such manner as may be specified therein.
