Section 274(3) in Chennai City Municipal Corporation Act, 1919
(3)When such prohibitory order has remained in operation for three months, the commissioner shall report the case to the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] which shall thereupon consider whether the building should not be demolished. The [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] shall give the owner not less than thirty days notice of the time and place at which the question will be considered and the owner shall be entitled to be heard when the question is taken into consideration.
