Section 177 in Tamil Nadu District Municipalities Act, 1920
177. Alteration or demolition of street made in breach of section 176.
(1)If any person makes or lays out any street referred to in section 176 without or otherwise than in conformity with the orders of the council, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933.)] may, whether or not the offender be prosecuted under this Act, by notice -(a)require the offender to show sufficient cause, by a written statement signed by him and sent to the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933.)] on or before such day as may be specified in the notice, why such street should not be altered to the satisfaction of the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] or if such alteration be impracticable, why such street should not be demolished, or(b)require the offender to appear before the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] either personally or by a duly authorised agent on such day and at such time and place as may be specified in the notice, and show cause as aforesaid.(2)If any person on whom such notice is served fails to show sufficient cause to the satisfaction of the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] why such street should not be so altered or demolished, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] may pass an order directing the alteration or demolition of such street.
