Section 10(3) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(3)If any work is carried out in contravention of the provisions of this section, the Municipal Corporation or Municipal Council within its local area, and the Collector in areas outside such local areas, may cause such work to be removed or demolished at the cost of the defaulter, which shall be recovered from him in the same manner as an arrear of land revenue :Provided that no action shall be taken under this sub-section unless the person concerned is given a reasonable opportunity of being heard and is, by a notice, called upon to remove or demolish the work within a time specified therein.
