Section 183(6) in Tamil Nadu District Municipalities Act, 1920
(6)On the expiry of any period for which a licence has been granted under this section, 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, without notice, cause any projection or construction put up under sub-section (1) or (2) to be removed, and the cost of so doing shall be recoverable in the manner provided section 344 from the person to whom the licence was granted.]
