Section 235W(1)(iii) in Kerala Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 235W(1)] [Section 235W] [Entire Act]

State of Kerala - Subsection

Section 235W(1)(iii) in Kerala Panchayat Raj Act, 1994

(iii)any alteration of or addition to any building or any other work made or done for any purpose in or upon any building has been commenced or is being carried on or has been completed in contravention of the provisions of section 235-V, he may make a provisional order requiring the owner or the persons for whom the work is done, to demolish the work done, or any part of it as, in the opinion of the Secretary, has been unlawfully executed or to make such alteration as may be necessary to bring the work in conformity with the provisions of this Act, bye-laws, rules, direction, order or requisition as aforesaid, or with the plans and specifications on which such permission or decision was based, and may also direct that until the said order is complied with, the owner or such person shall refrain from proceeding with the work

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State of Kerala - Subsection

Section 235W(1)(iii) in Kerala Panchayat Raj Act, 1994