Section 224(1) in Tamil Nadu District Municipalities Act, 1920
(1)If in the opinion of the [executive authority] [Substituted for 'chairman' by section 17(1) of the Madras Act XV of 1933]-(a)any pool, ditch, tank, well, pond, bog, swamp, quarry-hole, drain, cesspool, pit, water-course, or any collection of water, or(b)any land on which water may at any time accumulate, is or is likely to become a breeding-place of mosquitoes or in any other respect a nuisance, the [executive authority] [These words were substituted for the words 'Sanitary Commissioner' by section 102 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] may, by notice, require the owner or person having control thereof to fill up, cover over, weed and stock with larvicidal fish, petrolize, drain or drain off the same in such manner and with such materials as the [executive authority] [These words were substituted for the word 'Sanitary Commissioner' by section 102 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] shall direct or to take such order with the same for removing or abating the nuisance as 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).] shall direct.
