Section 9(2) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
(2)If any of the persons upon whom a notice has been served under sub-section (1) appears in pursuance thereof before the prescribed authority and gives an undertaking to that authority that such person shall, within such period as may be specified by the authority, execute such works of improvement in relation to the building, as will in the opinion of the authority, render the building fit for human habitation or that it shall not be used for human habitation until that authority on being satisfied that it has been rendered fir for that purpose cancels the undertaking, the authority shall not make any order of demolition of the building.
