Section 108(1) in Telangana District Boards Act, 1955
(1)After a notification has been issued under section 104, sanctioning a regional or village plan or a local lay-out, the authority responsible for the execution of such plan or lay-out shall, if he has reason to believe that any person commits or knowingly permits a breach of any provisions of such plan or lay-out or neglects or fails to comply with any such provision, cause to be served on such person a notice calling on him to discontinue the breach or cause it to be discontinued or comply with such provision.
