Section 244(1)(b) in Chennai City Municipal Corporation Act, 1919

[Cites 0, Cited by 0] [Section 244(1)] [Section 244] [Entire Act]

State of Tamilnadu - Subsection

Section 244(1)(b) in Chennai City Municipal Corporation Act, 1919

(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.

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State of Tamilnadu - Subsection

Section 244(1)(b) in Chennai City Municipal Corporation Act, 1919