Section 218(1) in Chennai City Municipal Corporation Act, 1919
(1)If any private street or part thereof is not levelled, paved, metalled, flagged, channelled, [* * *] [Omitted for 'sewered' by section 85 of Tamil Nadu Act 28 of 1978.] drained, conserved, or lighted to the satisfaction of the commissioner, he may by notice [require the owners of such street or part and the owners of buildings and lands fronting or abutting on such street or part including in cases where the owners of the land and of the building thereon are different, the owners both of the land and of the building] [Substituted for the words 'require the owners or occupiers of premises fronting or abutting on such street or part thereof' by section 110(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] to carry out any work which in his opinion may be necessary, and within such time as may be specified in such notice.
