Section 223(3) in Tamil Nadu District Municipalities Act, 1920
(3)If any such work is begun or completed without such permission, 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 if 1933).] may either-(a)by notice require the owner or other person who has done such work to fill up or demolish such work in such manner as 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 if 1933).] shall direct, or(b)grant permission to retain such work, but such permission shall not exempt such owner from proceedings for contravening the provisions of sub-section (1).]
