Section 340(1) in Tamil Nadu District Municipalities Act, 1920
(1)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) by the Tamil Nadu District Municipalities (Amendment) Act 1933 (Tamil Nadu Act XV of 1933).] may, [subject to the provisions of [section 139] [Omitted in respect of the Municipalities, Third Grade Municipalities and Town Panchayats covered in Chennai Metropolitan Development Area by Tamil Nadu Act 28 of 1978.],] [These words and letters were substituted for the words 'be presented within thirty days after the dale of receipt of the order or proceeding against which the appeal is made' by section 132 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] recover any reasonable expenses incurred under section 339 from the person or any one of the persons to whom the notice, requisition or order was addressed, and may, in executing work or taking measures under section 339, utilise any materials found on the property concerned or may sell them and apply the sale-proceeds in or towards the payment of the expenses incurred.
