Section 129(1) in The Manipur Municipalities Act,1994.
(1)If the construction of a building is started, or if a building is materially altered or erected-(a)without sanction as required by section 126 (1); or(b)without notice as required by section 124 (2); or(c)when sanction has been refused; or(d)in contravention of the terms of any sanction granted; or(e)when the sanction has lapsed; or(f)in contravention of any bye-laws made under clause (vi) of sub-section (1) of section 209, the Nagar Panchayat or as the case may be, or the Council may, by notice, to be delivered within a reasonable time, require the building to be altered or demolished as it may deem necessary, within the period of thirty days from the date of the service of such notice:Provided that the Nagar Panchayat or as the case may be, or the Council may instead of requiring the alteration or demolition of any such building accept by way of composition such sum as it may deem reasonable.
