Section 317(c) in Tamil Nadu District Municipalities Act, 1920
(c)is carried on or completed in contravention of any lawful order or in breach of any provision contained in this Act or in any rule or by-law made here-under or of any direction or requisition lawfully given or made, or if any alterations or additions required by any notice issued under section 205 or section 215 are not duly made, or
