Section 296(1)(iii) in The Madurai City Municipal Corporation Act, 1971

[Cites 0, Cited by 0] [Section 296(1)] [Section 296] [Entire Act]

State of Tamilnadu - Subsection

Section 296(1)(iii) in The Madurai City Municipal Corporation Act, 1971

(iii)that any alteration of, or additions 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 295, he may take a provisional order requiring the owner or the builder or the occupier to demolish the work done, or so much of it, as in the opinion of the Commissioner has been unlawfully executed, or to make such alterations as may, in the opinion of the Commissioner be necessary to bring the work into conformity with the provisions of the Act, rules, by-laws, direction or requisition as aforesaid or with the plans or 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 or the occupier shall refrain from proceeding with, the building or well.

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State of Tamilnadu - Subsection

Section 296(1)(iii) in The Madurai City Municipal Corporation Act, 1971