(1)Where a building is begun as described in section 195 but not completed, the committee may [by notice, to be delivered to the owner within six months from the commencement of the building, or from the contravention of the terms of any sanction, or any bye-law framed under section 190, as the case may be] [Substituted for the words 'within six months by notice' by Punjab Act No. 15 of 1925.] require the building operations to be discontinued from the date of the service of such notice.
