Section 258(3) in Chennai City Municipal Corporation Act, 1919
(3)If in the commissioner's opinion, the said [structure] [Substituted for the word 'building' by section 126 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] is imminently dangerous to the inmate thereof, the commissioner shall order the immediate evacuation thereof and any person disobeying may be removed by any police officer.
