Section 629 in Kolkata Municipal Corporation Act, 1980
629. Demolition or alteration of buildings erected without such sanction.
(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.(2)No person shall be entitled to any compensation on account of such demolition or alteration.
