Section 217J(1) in Tamil Nadu District Municipalities Act, 1920
(1)The [State Government or the executive authority, as the case may be,] [Substituted by the Tamil Nadu Act 10 of 1998.] may, at any time by notice in writing, direct the owner, lessee or occupier of any land in a hill station-(a)to stop the construction or reconstruction of any building on such land; or(b)to stop the user of any building or land for any purpose; or(c)to alter or demolish, within such time as may be specified in the notice, any building or any part thereof; or(d)to stop the user of any agricultural land for non-agricultural purpose; or(e)to stop the building, engineering, mining or other allied operations,if in the opinion of the [State Government or the executive authority, as the case may be,] [Substituted by the Tamil Nadu District Municipalities (Second Amendment) Act, 1998 (Tamil Nadu Act 10 of 1998).], the construction or reconstruction of the building or part thereof, the user of the building or land or the user of any agricultural land for non-agricultural purpose or the carrying out of the building, engineering, mining or other allied operations is in contravention of any of the provisions of this Act and in particular, the provisions of this Chapter or the rules made thereunder or any of the terms and conditions subject to which a licence is granted under this Chapter.
