133. Order for demolition or alteration of building.
- (l) If the Municipality is satisfied that the construction has been commenced without obtaining sanction or permission or otherwise than in accordance with the particular on which such sanction or permission was based on any material alteration of, or addition to, building has been commenced or is being carried on or has been completed in breach of any provision contained is this Act or rules or regulations it may, after giving the owner of the building a reasonable opportunity of being heard, make an order directing that such erection, alteration, addition or projection, as the case may be, or so much thereof as has executed unlawfully, be demolished or altered and , upon such order it shall be the duty of the owner to cause such demolition or alteration to the satisfaction of the Municipality within such period as may be fixed in this behalf. In default, such erection, alteration, addition or projection, as the case may be, demolished or altered by the Municipality at the expense of said owner.(2)The procedure relating to the opportunity of hearing to be given to the owner of the building under sub-section (1) shall be such as may be prescribed .(3)An appeal against an order made by the Municipality in this behalf shall lie with the Municipal Appellate Tribunal constituted under this Act.(4)The order of the Tribunal shall be final and conclusive and shall not be questioned in any court of law.
