Section 222(1) in Chennai City Municipal Corporation Act, 1919
(1)The commissioner may by notice require the owner or occupier of any premises to remove or alter any projection, encroachment or obstruction (other than a door, gate, bar, or ground-floor window) situated against or in front of such premises and in or, over, any street [or any public place, the control of which is vested in the corporation] [Added by section 113(1), of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).].
