19. Power of responsible authority to enforce scheme.
(1)On and after the day on which the scheme comes into force, the [responsible authority] [Substituted for 'chairman' by Madras Act II of 1930.] may make a provisional order requiring an owner,-(a)to remove, pull down, or alter any building or other work in the area included in the scheme which is such as to contravene the scheme, or in the erection or carrying out of which any provision of the scheme has not been complied with; or(b)to execute within a specified period any work which it is the owner's duty to execute under the scheme, where the 43 [responsible authority] is of opinion that delay in the execution of the work would prejudice the efficient operation of the scheme.(2)The [responsible authority] [Substituted for 'chairman' by Madras Act II of 1930.] shall serve a copy of the provisional order made under sub-section (1) on the owner, together with a notice requiring him to show cause, within a reasonable time to be specified in such notice, why the order should not be confirmed.(3)[ If the owner fails to show cause to the satisfaction of the responsible authority, the responsible authority may confirm the order granting such further period as it may deem fit, to execute the work and such order shall be communicated to and be binding on the owner and may be enforced. The expenses of enforcement may be recovered in the prescribed manner. An appeal shall lie to the [State Government] [Sub-section (3) substituted by Madras Act II of 1930.] against the order of the responsible authority and their decision shall be final.]
