Section 33(1) in The Jaipur Development Authority Act, 1982
(1)Where any development of land as indicated in sub-section (1) of section 31 is being carried out but has not been completed, the Authority may serve on the owner and the person carrying out the development, a notice requiring the development of land to be discontinued from the time of the service of the notice; and thereupon, the provisions of sub-sections (3), (4), (5) and (6) off section 32 shall, so far as may be applicable, apply in relation to such notice, as they apply in relation to notice under section 32.
