Section 177(2) in Tamil Nadu District Municipalities Act, 1920
(2)If any person on whom such notice is served fails to show sufficient cause to the satisfaction of the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] why such street should not be so altered or demolished, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] may pass an order directing the alteration or demolition of such street.
