Section 282(4) in The Chhattisgarh Municipalities Act, 1961
(4)If any construction takes place on any area in contravention of sub-section (2), the Council may without prejudice to any other action that might be taken under this Act or rules framed thereunder or under any other law for the time being in force demolish such construction and recover the cost incurred in such demolition from the owner or occupier of the land, building or structure.
