Section 19(1) in Telangana Town-Planning Act, 1920
(1)On and after the day on which the scheme comes into force, the [responsible authority] [Substituted for 'chairman' by Madras Act II of 1930.] may make a provisional order requiring an owner,-(a)to remove, pull down, or alter any building or other work in the area included in the scheme which is such as to contravene the scheme, or in the erection or carrying out of which any provision of the scheme has not been complied with; or(b)to execute within a specified period any work which it is the owner's duty to execute under the scheme, where the 43 [responsible authority] is of opinion that delay in the execution of the work would prejudice the efficient operation of the scheme.
