Section 256(1)(iii) in Chennai City Municipal Corporation Act, 1919

[Cites 0, Cited by 0] [Section 256(1)] [Section 256] [Entire Act]

State of Tamilnadu - Subsection

Section 256(1)(iii) in Chennai City Municipal Corporation Act, 1919

(iii)that any alteration of, or additions to, any building or any other work made or done for any purpose in, to, or upon any building, has been commenced, or is being carried on or has been completed in breach of section 255, he may make a provisional order requiring the owner or the builder to demolish the work done, or so much of it as, in the opinion of the commissioner, has been unlawfully executed, or to make such alterations as may, in the opinion of the commissioner, be necessary to bring the work into conformity with the Act, rules, by-laws, direction or requisition as aforesaid, or with the plans or particulars on which such permission or order was based, and may also direct that until the said order is complied with the owner or builder shall refrain from proceeding with the building [***] [Omitted by Tamil Nadu Act 28 of 1978.].

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 256(1)(iii) in Chennai City Municipal Corporation Act, 1919