Section 35(1) in The Jaipur Development Authority Act, 1982
(1)If it appears to the Authority that it is expedient in the interest of proper planning of its areas (including the interest of amenities) having regard to the Plan prepared,-(a)that any use of land should be discontinued, or(b)that any conditions should be imposed on the continuance thereof, or(c)that any building or works should be altered or removed, the Authority may, by notice served on the owner,-(i)require the discontinuance of that use; or(ii)impose such conditions as may be specified in the notice on the continuance thereof; or(iii)require such steps, as may be specified in the notice to be taken for the alteration or removal of any building or works, as the case may be, within such period, being not less than one month, as may be specified therein, after the service of the notice.
