Section 244(1) in Chennai City Municipal Corporation Act, 1919
(1)If the commissioner finds that the work-(a)is otherwise than in accordance with the plans or specifications which have been approved, or(b)contravenes any of the provisions of this Act or any rule, by-law, order or declaration made under this Act, 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 in conformity with the said plans, specifications, or provisions, or(ii)to show cause why such alterations should not be made.
