Section 32(1) in Tamil Nadu Panchayats Building Rules, 1997
(1)If the Executive Authority finds that the work, -(a)is otherwise than in accordance with the plans or specifications which have been approved; or(b)contravene any of the provisions of this rule or any of the rule or declaration made thereunder, he may, by notice, require the owner of the building within a period stated either -(i)to make such alterations as may be specified in the said notice with the object of bringing the work into conformity with the said plans or provision; or(ii)to show cause why such a alteration should not be made.
