Section 584 in Kolkata Municipal Corporation Act, 1980
584. Power of Municipal Magistrate to direct payment of fine and demolition of unlawful work.
- If, under this Act or the rules or the regulations made thereunder, any person is, in respect of any unlawful work, liable(a)to pay any fine, and also(b)to demolish such work, a Municipal Magistrate may, in his discretion, direct such person to pay the fine and also to demolish the work.N. Legal Proceedings
