Section 34(1)(iii) in Tamil Nadu Panchayats Building Rules, 1997

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(1)(iii) in Tamil Nadu Panchayats Building Rules, 1997

(iii)that any alteration of, or addition to, any building on any other work made or done for any purpose, into or upon any building has been commenced or is being carried on or being completed in breach of rules, he may make a provisional order requiring the owner or the builder to demolish the work done or so much of it as, in the opinion of the Executive Authority, has been unlawfully executed or to make such alteration as may, in the opinion of the Executive Authority, be necessary to bring the work into conformity with the rules, direction or requisitions as aforesaid or with the plans and particulars on which such permission or order was passed and may also direct that until the said order is complied with, the owner or builder shall refrain from proceeding with the building.

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State of Tamilnadu - Subsection

Section 34(1)(iii) in Tamil Nadu Panchayats Building Rules, 1997