Section 50(2) in Faridabad Complex (Regulation and Development) Act, 1971
(2)The Chief Administrator may by notice require the owner or occupier of any building to remove or alter within a specified time not exceeding two weeks such immovable encroachment or overhanging structure as aforesaid and no compensation shall be paid in respect of such removal or alteration :Provided that if a period of more than three years has elapsed from the completion of the encroachment or overhanging structure, no prosecution shall lie under sub-section (1) [-] [Omitted by Haryana Act No. 41 of 1973.]
