Section 29(1) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(1)Where the construction of a building is commenced after the commencement of this Act and is carried on and completed in contravention of the provisions of section 28, the competent authority having jurisdiction over the area in which the building is situated, may make an order directing that such construction shall be demolished, either wholly or partly, or modified by the person at whose instance the construction has been commenced and is being carried on and completed, to the extent such demolition or modification does not contravene the provisions of that section, within such period (not being less than fifteen days and more than thirty days from the date on which a copy of the order of demolition with a brief statement of the reasons therefor has been delivered to that person) as may be specified in the order for the demolition or modification:Provided that no order for the demolition or modification shall be made unless the person has been given by means of a notice served in such manner as the competent authority may think fit a reasonable opportunity of showing cause why such order shall not be made:Provided further that, where the construction has not been completed, the competent authority may, by the same order or by a separate order, whether made at the time of the issue of the notice under the first proviso or at any other time, direct the person to stop the construction until the expiry of the period within which an appeal against the order for the demolition or modification, if made, may be preferred under sub-section (2):Provided also that nothing in this sub-section shall apply to any building constructed after the commencement of this Act in pursuance of a plan approved before the commencement of this Act by the appropriate authority under any law in force.
