Section 189(12) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(12)The Chief Officer may, at any time, inspect without giving notice of his intention to do so, any work of which notice is required by sub-section (2), and at any time during the execution of any work may by written notice, specify any matter in respect of which the execution of such work is in contravention of any provision of this Act or of any bye-laws made under this Act or of any order passed under this section; and require the person executing such work to cause anything done contrary to any such provision or bye-laws or order to be amended or to do anything which by any such provision or bye-law or order he is required to do but which has been omitted.
