Section 15(2) in Haryana Pond and Waste Water Management Authority Act, 2018
(2)Notwithstanding anything contained in any other State law, the Authority may direct the Gram Panchayat or municipality to remove any building, structure or any other object of obstruction within the protected area and pond land:Provided that no building, structure or any other object of obstruction shall be removed, without following such procedure, as may be prescribed.
