Section 114(3) in New Town, Kolkata Development Authority Act, 2007
(3)The Chairman may, by a nib tic e, in writing, require any person to pull down or otherwise deal with any building, fencing, wall or structure or any encroachment whatsoever, constructed or erected in contravention of the provisions of sub-section (1), and the expenses in doing so shall be paid by the person at whose instance the unauthorised construction of encroachment was made.
