Section 32 in Tamil Nadu Panchayats Building Rules, 1997
32. Power of Executive Authority to require alteration of work.
(1)If the Executive Authority finds that the work, -(a)is otherwise than in accordance with the plans or specifications which have been approved; or(b)contravene any of the provisions of this rule or any of the rule or declaration made thereunder, he may, by notice, require the owner of the building within a period stated either -(i)to make such alterations as may be specified in the said notice with the object of bringing the work into conformity with the said plans or provision; or(ii)to show cause why such a alteration should not be made.(2)If the owner does not show cause as aforesaid, he shall be bound to make the alterations specified in such notice referred to in clause (i) of sub-rule (1).
