Section 401(1B) in Kolkata Municipal Corporation Act, 1980
(1B)If an order made by the Municipal Commissioner under clause (b) of sub-section (1A) directing any person to stop the construction of any building is not complied with, the Municipal Commissioner may take such measures as he deems fit or may require any police officer to remove such person and all his assistants and workmen from the premises within such time as may be specified by the Municipal Commissioner and such police officer shall comply with such requirement.] [Subsection (1A) and (1B) inserte by section 30(2) , of the Calcutta Municipal corporation (Amendment) Act, 1997 (West Bengal Act 26 of 1997) w.e.f. 22.12.1997.]
