Section 69(4) in The Maharashtra Regional and Town Planning Act, 1966
(4)If any person contravenes the 'provisions contained in clause (a) or clause (b) of sub-section (1), the Planning Authority may direct such person by notice in writing to stop any development in progress and after making inquiry in the prescribed manner, remove, pull down or alter any building or other development or restore the land in respect of which such contravention is made, to its original condition.
