170. Removal or discontinuance of un-authorized temporary development summarily.
(1)Notwithstanding anything hereinbefore contained in this Chapter, where any person has carried out any development of a temporary nature unauthorizedly as indicated in sub-Section (1) of Section 167, the Municipality may, by an order in writing direct that person to remove any structure or work erected, or discontinue the use of land made, in an unauthorized manner as aforesaid, within fifteen days of the receipt of the order; and if thereafter, the person does not comply with the order within the said period, the Municipality or any officer authorized by it in this behalf may get such work summarily removed or get such use summarily discontinued without any notice as directed in the order; and any unauthorized development made again shall similarly be summarily removed or discontinued without making any order as aforesaid:Provided that standing crops shall not be summarily removed and reasonable period not exceeding six months shall be allowed to the person concerned by the Municipality for the crop to be cut and gathered.(2)The decision of the Municipality on the question of what is development of a temporary nature shall be final.
