Section 84 in New Town, Kolkata Development Authority Act, 2007
84. Power of Chairman to stop unauthorized construction.
(1)In any case in which the erection of a building or any other work connected therewith has been commenced or is being carried on unlawfully, the Chairman may, by notice, in writing, require the owner or the person carrying on such erection or other work to discontinue such erection or, other work forthwith, pending further proceedings in respect of such erection or other work, as the case may be.(2)If the notice under sub-section (1) is not duly, complied, with, the Chairman may, with the assistance of the police or any employee of the Development Authority, if necessary, take such steps as he may deem fit to stop the continuance of such erection or other work, as the case may be.(3)If it appears to the Chairman that with a view to preventing the continuance of such erection or other work, it is necessary to depute any police or any employee of the Development Authority to watch such erection or other work, he may give necessary direction accordingly, and the cost of deputing the police or the employee of the Development Authority shall be borne by the owner or the person to whom the notice under sub-section (1) was issued.
