Section 21 in Tamil Nadu Combined Development and Building Rules, 2019
21. Illegal Occupation of Building.
(1)Executive Authority of Local Body may by written notice, order any building or any portion thereof to be vacated forthwith or within the time specified in such notice;-(a)if such building or portion thereof has been unlawfully occupied in contravention of these Rules(b)if a notice has been issued in respect of such building or part thereof requiring the alteration of restriction of any works specified in such notice have not been commenced or completed.(c)if the building or part thereof is in a ruinous or dangerous condition, which are likely to fall and cause damage to any person occupying, resorting to or passing by such building or structures or any other structure or place in the neighbourhood thereof.(2)The reasons for requiring such building or portion thereof to be vacated should be clearly specified in every such notice.(3)The affixing of such written notice or any part of such premises shall be deemed to be a sufficient intimation to the occupiers of such building or portion thereof.(4)On issue of such notice, every person in occupation of the building or portion thereof to which the notice relates shall vacate the building or portion as directed in the notice and no person shall so long as the notice is withdrawn, enter the building or portion thereof, except for the purpose of carrying out any work of reinstatement which he may lawfully permitted to carry out.(5)The competent authority may direct that any person who acts in contravention of above provision or who obstructs him in any action taken under these rules shall be removed from such building or part thereof by any police officer, and may also use such force as is reasonably necessary to effect entry in the said premises.(6)The cost of any measures taken under this provision shall be recovered from the owners or occupants.
