Section 56(1) in Tamil Nadu Town and Country Planning Act, 1971
(1)Where any development of land or building has been carried out-(a)without permission required under this Act; or(b)in contravention of any permission granted or of any condition subject to which permission has been granted; or(c)after the permission for development of land or building has been duly revoked; or(d)in contravention of any permission which has been duly modified, the appropriate planning authority may, within [***] [The words 'within three years of such development' was deleted by Act No.61 of 2008 w.e.f.10/12/2008.] serve on the owner, a notice requiring him within such period, being not less than one month, as may be specified therein after the service of the notice, to take such steps as may be specified in the notice-(i)in cases specified in clause (a) or (c) above, to restore the land to its condition before the said development took place;(ii)in cases specified in clause (b) or (d) above, to secure compliance with the permission or with the conditions of the permission, as the case may be.
