Section 216(1) in Tamil Nadu District Municipalities Act, 1920
(1)If the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] is satisfied -(i)that the construction or reconstruction of any building [or well] [These words wee omitted in respect of the Municipalities Third Grade Municipalities and Town Panchayats covered under Chennai Metropolitan Development Authority. See the Tamil Nadu Act 28 of 1978.]-(a)has been commenced without obtaining the permission of the executive authority or (where an appeal or reference has been made to the council) in contravention of any order passed by the council; or(b)is being carried on, or has been completed otherwise than in accordance with the plans or particulars on which such permission or order was based; or(c)is being carried on, or has been completed in breach of any of the provisions of this Act or of any rule or by-law made under this Act or of any direction or requisition lawfully given or made under this Act or such rules or by-laws, or(ii)that any alterations required by any notice issued under section 205 have not been duly made; or(iii)that any alteration of or addition 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 215,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 [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)], has been unlawfully executed or to make such alterations as may in the opinion of the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] be necessary to bring the work into conformity with the Act, by-laws, rules, direction or requisition as aforesaid, or with the plans and 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 or well.
