(1)In any case in which the erection of a building or any other work connected therewith has been commenced or is being carried on unlawfully, the [Executive Officer] [Substituted 'Chairman' by Act No. 11 of 2017, dated 31.3.2017.] may, by written notice, require the owner or the person carrying on such erection or unlawful work to discontinue the same forthwith, pending further proceedings as respects such unauthorized construction.
