Section 141(2) in Tamil Nadu District Municipalities Act, 1920
(2)Not less than fifteen days before any work under this section is commenced, 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)] shall give notice to the owners of -(a)the nature of the intended work,(b)the estimated expenses thereof, and(c)the proportion of such expenses payable by each owner.
