Section 139(2) in Tamil Nadu District Municipalities Act, 1920
(2)If there is a public drain or outfall within a distance not exceeding one hundred feet of the nearest point on any premises [or if within such distance a public drain or outfall is about to be provided or is in the process of construction] [These words were inserted by section 3(i) of the Madras City Municipal and District Municipalities (Amendment) Act, 1942 (Madras Act XXVII of 1942), re-enacted permanently by section 2 of and the First Schedule to the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).] the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] may, by notice, direct the owner of the said premises, to construct a drain leading therefrom to such drain or place of outfall, and to executive all such works as may be necessary in accordance with the bylaws and regulations at such owner's expense.
