Section 26 in The Gurugram Metropolitan Development Authority Act, 2017
26. Power of Chief Executive Officer to direct removal of unauthorized development, obstructions or encroachment.
- The Chief Executive Officer may direct the local authority having jurisdiction to remove any unauthorised development in the notified area or obstructions and encroachments on roads including cycling tracks, open spaces, pedestrian footpaths or properties vesting in or under the control and management of the Authority in such form, as may be prescribed:Provided that where the Chief Executive Officer is of the opinion that the local authority having jurisdiction is or may be unable to remove such unauthorised development, obstruction or encroachment, he shall direct the District Magistrate to remove such unauthorised development, obstruction or encroachment in such form and manner, as may be prescribed.
