Section 265 in The Madurai City Municipal Corporation Act, 1971
265. Clearing of debris of fallen houses, etc., by occupiers.
- If any obstruction is caused in any street by the fall of trees, structures offences, the owner or occupier of the premises concerned shall within twelve hours of the occurrence of such fall, or within such further period as the Commissioner may by notice allow, clear the street of such obstruction.[Naming or Numbering of Streets and Buildings, etc.] [Heading and marginal note were substituted by Tamil Nadu Act 30 of 1979.]
