Section 18(1) in Haryana Urban Development Authority Act, 1977
(1)If the Collector or any officer authorised by him is satisfied-(a)that any person authorised to occupy any premises of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] has -(i)not paid rent lawfully due from him in respect of such premises for a period of more than two months; or(ii)sublet, without the permission of the Estate Officer, the whole or any part of such premises; or(iii)otherwise acted in contravention of any of the terms expressed or implied, under which he is authorised to occupy such premises; or(b)that any person is in unauthorized occupation of any land of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] or building constructed thereon -the Collector or any officer authorised by him may, notwithstanding anything contained in any law, for the time being in force, by notice served by post and if a person avoids service, or is not available for service of notice, or refuses to accept notice, then by affixing a copy of it on the outer door or some other conspicuous part of such premises/land or building or in such other manner as may be prescribed, call upon any person, who has committed a breach of the provisions of this Act or the rules framed thereunder, to vacate the said premises/land or building constructed thereon or demolish unauthorised construction and to appear and show cause why he should not be ordered to restore to its original state or to bring it in conformity with the provisions of this Act or the rules framed thereunder, as the case may be, and if such person fails to show cause to the satisfaction of the Collector or any officer authorised by him within a period of seven days, the Collector or any officer authorised by him shall pass an order requiring him to vacate such premises/land or building constructed thereon or demolish unauthorised construction and restore to its original state or to bring it in conformity with the provisions of this Act or the rules framed thereunder, as the case may be, within a further period of seven days.
