Section 146(2) in Tamil Nadu District Municipalities Act, 1920
(2)Every owner or occupier of the ground on which any group of six or more huts stands shall provide latrines of such description and number and in such position as 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 notice require, within such time as may be fixed in the notice, for the use of the inhabitants of such huts.
