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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(1)(iii) in Kerala Municipality Building Rules, 1999

(iii)That any alteration of or addition to any building or any other work made or done for any purpose in or upon any building has been commenced or is being carried on or has been completed in, contravention of the provision's regarding accessory buildings and sheds. he may make a provisional order requiring the owner or the person for whom the work is done to demolish the work done or so much of it as, in the - opinion of the Secretary, has been unlawfully executed or to make such alterations as may, in the opinion of the Secretary, be necessary to bring the work in conformity with the provisions of the Act, these rules, bye-laws, direction, order or requisition as aforesaid, or with the plans and specifications on which such permission or decision was based, and may also direct that until the said order is complied with, the owner or such person shall refrain from proceeding with the work.