Section 56(2) in Tamil Nadu Town and Country Planning Act, 1971
(2)In particular, any such notice may, for the purposes aforesaid, require -(i)the demolition or alteration of any building or works;(ii)the carrying out on land, of any building or other operations;(iii)the discontinuance of any use of land or building:Provided that, in case the notice requires the discontinuance of any use of land or building, the appropriate planning authority shall serve a notice on the occupier also.[(2-A) If the owner or occupier, as the case may be, of land or building has not discontinued, the use of such land or building as required in the notice served under subsection (1), within the time specified therein, the appropriate planning authority if primafacie satisfied, may take action to discontinue the use of such land or building by looking and sealing the premises in such manner as may be prescribed irrespective of pendency of any application under section 49 or appeal under section 79 or any litigation before a court. The owner or occupier, as the case may be, of such land or building shall provide security for such sealed premises.] [section (2-A) inserted by Act No.61 of 2008 w.e.f.10.12.2008.]
