Section 8(2) in The Aircraft (Demolition Of Obstructions Caused By Buildings And Trees, Etc.) Rules, 1994
(2)On receiving the report from the officer-in-charge of the aerodrome, the District Collector shall carry out forthwith the demolition of the building or the cutting of the tree, or reduction in height of the building, as the case may be, in the same manner and by the same procedure as is followed in case of demolition of any unauthorised construction in his district.
