Section 15(2) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
(2)Where land has been cleared and the buildings have been demolished in accordance with the foregoing provisions of this Chapter, the prescribed authority, if it is satisfied that the land has been, or is being re -developed by the owner thereof in contravention of plans approved by the authority or any restrictions or conditions imposed under sub -section (1) of section 14, or has not been re -developed within the time, if any, specified under such conditions, may, by order, determine to re-develop the land:Provided that before passing an order under sub -section (1) or sub-section (2), the owner shall be given a reasonable opportunity to show cause why the order should not be passed.
