Section 91A(1) in The Rajasthan Urban Improvement Act, 1959
(1)Where the erection of any building in any urban area has been commenced or is being carried on. or has been completed in contravention of the master plan or of any scheme sanctioned and notified by the State Government or of the sanction of the Trust under sub- section (1) of section 72 or without the permission obtained under section 73, or in contravention of any rules or conditions subject to which such permission has been granted, the Trust may, in addition to any prosecution that may be instituted under this Act, make an order directing that such erection shall be demolished by the owner thereof [within such period not exceeding one month] as may be specified in the order and on the failure of the owner to comply with the order, [the Trust may itself] [Substituted by Rajasthan Act 9 of 1978, dated 26-10-1978, w.e.f. 15-6-1978.] cause the erection to be demolished and the expenses of such demolition shall be recoverable from the owner as arrears of land revenue:]Provided that no such order shall be made unless the owner has been given a reasonable opportunity to show cause why the order should not be made.
