Section 48 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
48. Order of demolition of buildings in certain cases.
- Where the erection of any building has been commenced, or is being carried out, or has been completed, in contravention of any restriction or conditions imposed under section 14 or of a plan for the re-development of any slum clearance area or in contravention of any notice, order or direction issued under this Act, the prescribed authority may, in addition to any other remedy that may be resorted to under this Act, or under any other law for the time being in force, make an order directing that such building shall be demolished by the owner thereof, within such time, not exceeding sixty days, as may be specified in the order, and on the failure of the owner to comply with the order within the time specified, the prescribed may itself cause the building to be demolished and subject to the provisions of section 49, sell the materials thereof;Provided that, before making any order under this section, the prescribed authority shall call upon the owner to show cause why the order should not be made
