Section 377 in Chennai City Municipal Corporation Act, 1919
377. Execution of work by occupier in default of owner.
- If the owner of any building or land fails to execute any work which he is required to execute under the provisions of this Act or of any rule, by-law, regulation or order made under it the occupier of such building or land may, with the approval of the commissioner, execute the said work, and shall be entitled or recover from the owner the reasonable expenses incurred in the execution thereof, and may deduct the amount thereof from the rent then or thereafter due by him to the owner.Commissioner's Powers of Entry [and Inspection] [Inserted by section 191 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936)]
