Section 86(2) in New Town, Kolkata Development Authority Act, 2007
(2)If any of the persons upon whom a notice has been served under sub-section (1) appears, in pursuance thereof, before the Development Authority and gives an undertaking that such person shall, if within the period specified by the Development Authority, execute such work of improvement in relation to the building as will, in the opinion of the Development Authority, render the buildingfor human habitation or that the building shall not be used for human habitation until the Development Authority, on being satisfied that it has been rendered fit for human habitation, cancels the undertaking die development Authority shall ant make tin order of demolition of the building.
