Section 168(2) in Tamil Nadu District Municipalities Act, 1920
(2)When any building or any part thereof within the street alignment falls down or is burnt down or is, whether by order of the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] or otherwise, taken down, or when any private land without any building thereon lies within the street alignment, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] may forthwith take possession on behalf of the council of the portion of land within the street alignment and, if necessary, clear it.
