Section 256A in Chennai City Municipal Corporation Act, 1919
256A. [ Power of commissioner to direct removal of persons directing or carrying on construction of buildings, etc. [Inserted by section 70 of the Madras City Municipal (Amendment) Act. 1961 (Tamil Nadu Act 56 of 1961).]
(1)If the construction or reconstruction of any building-(a)is commenced without the permission of the commissioner, or(b)is carried on otherwise than in accordance with the particulars on which such permission was based, or(c)is carried on in contravention of any lawful order or breach of any provision contained in this Act or in any ride or by-law made under it, or of any direction or requisition lawfully given or made, the commissioner may, after to three days' notice, direct that any person directing or carrying on such construction, or any person employed in the execution thereof in such building or any other place adjacent thereto shall be removed from such building, well or place.(2)It shall be the duty of every police officer to assist the commissioner or any officer or servant of the corporation reasonably demanding his aid for carrying into effect the direction given by the commissioner under sub-section (1).]Exemptions
