(3)Whenever any building is erected, added to or reconstructed without such permission or in any manner contrary to the rules prescribed under sub-section (1) or any conditions imposed by the permission granted, the Panchayat may,-(a)direct that the building, alteration or addition be stopped; or(b)by written notice require within a reasonable period to be specified therein, such building alteration or addition to be altered or demolished [* * *] [The words omitted by the Amendment Act 1 of 1997.].
