Section 96 in The Bihar State Housing Board Act, 1982
96. Power of Managing Director to direct removal of unauthorised erection etc., within street alignment, etc.
- (1 )The Managing Director may, by a written notice require the owner for the time being of the wall or building referred to in Section 78 to stop further work on such wall or building and to alter or demolish the same in such manner and within such time as may be specified in the notice.(2)Where the alteration or demolition directed by any such notice is not carried out as directed therein, the Managing Director may cause the wall or building or portion thereof to be altered or demolished, as the case may be, and he may recover the expenses incurred in so doing from the owner for the time being in such manner as may be prescribed.
