Section 172 in Tamil Nadu District Municipalities Act, 1920
172. Temporary closure of streets.
- 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 an order in writing, temporarily close any street to traffic for repair, or in order to carry out any work connected with drainage, [water-supply] [The expression 'water supply' was omitted in the respect of Municipalities Third Grade Municipalities and Town Panchayats covered under Madras Metropolitan Development Area. See Schedule to the Tamil Nadu Act 28 of 1978.] or lighting or any of the purposes of this Act:Provided that such work shall be completed and such street re-opened to traffic with all reasonable speed.
