Section 13(5) in The Mumbai Metropolitan Region Development Authority Act, 1974
(5)In case any person or authority [contravenes any conditions imposed under sub-section (3) or] [These words, brackets and figures were inserted by Maharashtra 30 of 1983, Section 11.] does anything contrary to the decision given under sub-section (4), the Authority shall have power to pull down, demolish or remove any development undertaken contrary to such decision and recover the cost of such pulling down, demolition or removal from the person or authority concerned.
