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[Cites 0, Cited by 0] [Section 87(6)] [Section 87] [Entire Act]

State of Punjab - Subsection

Section 87(6)(b) in Punjab Regional and Town Planning and Development Act, 1995

(b)
(i)in the case of a notice requiring the demolition or alteration of any building or other operations, itself cause the restoration of the land to the condition in which it was before the development, erection, re-erection, excavation or laying out of any means of access to a road, as the case may be, took place and secure the compliance with the conditions of the permission or with the permission as modified, by taking such steps as the Competent Authority concerned may consider necessary including demolition or alteration of any building or works or carrying out of any building or other operations;
(ii)any recover the cost of any expenses incurred by it in this behalf from the owner as arrear of land revenue.