Section 29(1) in The Punjab Development of Damaged Areas Act, 1951
(1)If any person, without the permission of the Trust, erects, re-erects, adds to, or alters any building in contravention of any scheme sanctioned by the Trust under this Act for any damaged area, the Chairman of the Trust may(a)by a written notice, direct that the building, alteration, or addition be stopped; and(b)require such building, alteration or addition to be altered or demolished, as he may deem necessary.
