Section 205 in Tamil Nadu District Municipalities Act, 1920
205. Power of executive authority to require alteration of work.
(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)contravenes any of the provisions of this Act or any by-law, rule, order 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 provisions, or(ii)to show cause why such alterations should not be made.(2)If the owner does not show cause as aforesaid, he shall be bound to make the alterations specified in such notice.(3)If the owner shows cause as aforesaid, the executive authority shall, by an order, cancel the notice issued under sub-section (1), or confirm the same subject to such modifications as he may think fit.
