Section 33 in The Slum Areas (Improvement And Clearance) Act, 1956
33. Order of demolition of buildings in certain cases.—
(1)Where the erection of any building has been commenced, or is being carried out or has been completed, in contravention of any restriction or condition imposed under sub-section (7) of section 10 or a plan for the redevelopment of any clearance area or in contravention of any notice, order or direction issued or given under this Act, the competent authority may, in addition to any other remedy that may be resorted to under this Act or under any other law, make an order directing that such erection shall be demolished by the owner thereof within such time not exceeding two months as may be specified in the order, and on the failure of the owner to comply with the order, the competent authority may itself cause the erection to be demolished and the expenses of such demolition shall be recoverable from the owner as arrears of land revenue:Provided that no such order shall be made unless the owner has been given a reasonable opportunity of being heard.(2)For the purpose of causing any building to be demolished under sub-section (1), the competent authority may use or cause to be used such force as may be necessary.
