Section 23(6) in The West Bengal Panchayat Act, 1973
(6)Where [any new structure or new building or any new addition to any structure or building is being or has been erected or made, as the case may be,] [Words substituted for the words 'any structure or building is being or has been erected' by W.B. Act 37 of 1984.] in contravention of the provisions of sub-section (1), the authority may, after giving the owner of such building an opportunity of being heard, make an order directing the demolition of the building by the owner within such period as may be specified in the order and in default the authority may itself effect the demolition and recover the cost thereof from the owner as a public demand.
