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[Cites 0, Cited by 0] [Section 205(1)] [Section 205] [Entire Act]

State of Tamilnadu - Subsection

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

(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.