Section 34 in Tamil Nadu Panchayats Building Rules, 1997
34. Demolition or alteration of building works unlawfully commenced, carried on or completed.
(1)If the Executive Authority is satisfied -(i)that the construction or re-construction of any building-(a)has been commenced without obtaining the permission of the Executive Authority; or(b)is being carried or has been completed otherwise than in accordance with the plans and particulars on which such approval or order was passed; or(c)is being carried on, or has been completed in breach of any of the provisions of this rules;(ii)that any alterations required by any notice issued under these rules have not been duly made; or(iii)that any alteration of, or addition to, any building on any other work made or done for any purpose, into or upon any building has been commenced or is being carried on or being completed in breach of rules, he may make a provisional order requiring the owner or the builder to demolish the work done or so much of it as, in the opinion of the Executive Authority, has been unlawfully executed or to make such alteration as may, in the opinion of the Executive Authority, be necessary to bring the work into conformity with the rules, direction or requisitions as aforesaid or with the plans and particulars on which such permission or order was passed and may also direct that until the said order is complied with, the owner or builder shall refrain from proceeding with the building.(2)The Executive Authority shall serve a copy of the provisional order made under sub-rule (1) on the owner of the building together with a notice requiring him to show cause within a reasonable time to be named in such notice, why the order should not be confirmed.(3)If the owner fails to show cause to the satisfaction of the Executive Authority, the Executive Authority may confirm the order with any modification as he may think fit to make and such order shall, then, be binding on the owner.
