Section 8 in The Durgapur (Development And Control Of Building Operations) Act, 1958
8. Power to demolish building erected before the Act. -
Where any building has been wholly or partially erected before this Act comes into force, which is not in conformity with the directions given by a notification under section 4 after this Act comes into force, the State Government may make an order directing that such building shall if possible be altered so as to conform to such directions or demolished by the owner thereof within such time as may be specified in the order, and on the failure of the owner to comply with the order, the State Government may cause the building to be demolished and the expenses thereof shall be recoverable from the owner as a public demand :Provided that no such order shall be made unless the owner has been given a reasonable opportunity of being heard :Provided further that when an order of demolition of any building is made under this section, there shall be paid to the owner of the building such compensation for the value of the building less the probable price of the materials removed by the owner as the State Government may determine by order made in this behalf.
