Section 333 in Tamil Nadu District Municipalities Act, 1920
333. Obstruction of owner by occupier.
(1)If the occupier of any building or land prevents the owner from carrying into effect in respect thereof any of the provisions of this Act, 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 an order, require the said occupier to permit the owner, within eight days from the date of service of such order, to execute all such works as maybe necessary.(2)Such owner shall, for the period during which he is prevented as aforesaid, be exempt from any fine or penalty to which he might otherwise have become liable by reason of default in executing such works.
