Section 205(1) in Tamil Nadu District Municipalities Act, 1920
(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.
