Section 122 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
122. Unauthorised construction.
(1)The Officer authorised by the Authority shall be competent to order for removal of any construction which in his opinion, is in violation of any of the provisions of the Act, rules, or these Regulations, under the Act.(2)Such Officer of the Authority as referred above may, if he is of such opinion, seek the advice of the Vice-Chairman regarding implementation of any provision of these Regulations.(3)The Vice-Chairman may call for any records, and in writing, give direction to such officer for implementation of any provision of these Regulations.Part-XI General
