Section 88(1) in Tamil Nadu Town and Country Planning Act, 1971
(1)Where a development plan sanctioned under this Act has provided that any person who commits or knowingly permits a breach of any specified provision of such plan or who neglects or fails to comply with any such provision, shall be punishable under this section, the planning authority concerned shall send to any person who commits or knowingly permits a breach of any such provision of such plan or neglects or fails to comply with any such provision, a notice calling on him to discontinue the breach or cause to be discontinued or to comply with such provision of such plan.
