Section 74 in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001
74. Unauthorised construction.
(1)The Secretary of the Authority shall be competent to order for removal of any construction which in his opinion, is in violation of any of the provisions of the Act, rules, or these Regulations, under the Act.(2)The Secretary of the Authority may, if he is of such opinion, seek the advice of the Vice-Chairman regarding implementation of any provision of these Regulations.(3)The Vice-Chairman may call for any records, and in writing, give direction to the Secretary for implementation of any provision of these Regulations.Part-VII General
