Section 32(1)(b) in Tamil Nadu Panchayats Building Rules, 1997

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(1)(b) in Tamil Nadu Panchayats Building Rules, 1997

(b)contravene any of the provisions of this rule or any of the rule or declaration made thereunder, 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 into conformity with the said plans or provision; or

(ii)to show cause why such a alteration should not be made.

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State of Tamilnadu - Subsection

Section 32(1)(b) in Tamil Nadu Panchayats Building Rules, 1997