Section 140 in Tamil Nadu State Housing Board Act, 1961
140. Power of Chairman to direct removal of unauthorized erections, etc., within street alignment, etc.
(1)The Chairman may, by a written notice require the owner for the time being of the wall or building referred to in section 127 to stop further work on such wall or building and to altar or demolish the Same in such manner and within such time as maybe specified in the notice.(2)Where the alteration or demolition directed by any such notice is not carried out as directed therein, the Chairman may cause the wall or building or portion thereof to be altered or demolished, as the case may be, and he may recover the expense incurred in so doing from the owner for the time being in such manner as may be Prescribed.
