Section 3A(2) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
(2)The cost of demolition of such building shall be realised from the concerned promoter under the provisions of the Bengal Public Demands Recovery Act, 1913 (Bengal Act 3 of 1913)] [Inserted by Act 35 of 2002, w.e.f. 01.09,2003.]
