Section 102(3) in Telangana District Boards Act, 1955
(3)Whenever any building is erected, or re-erected without any such permission or in any manner contrary to the provisions prescribed under sub-section (1) or to any conditions imposed by the Board in this behalf, or any factory, workshop or workplace is constructed, established or installed without any such permission or in any manner contrary to the provisions prescribed under sub-section (2) or to any conditions imposed by the Board in this behalf, the Board may-(a)direct that the building, construction, establishment or installation be stopped, or(b)by written notice require such building, construction, establishment or installation to be altered, demolished or removed, as may be necessary.
