Section 218(1) in Tamil Nadu District Municipalities Act, 1920
(1)If any structure appears to the [executive authority] [These words were substituted for the word 'chairman' by Madras Act Xv of 1933] to be in a ruinous state and dangerous to the passers-by or to the occupiers of neighbouring structures, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] may, by notice, require the owner or occupier to fence off, take down, secure or repair such structure so as to prevent any danger therefrom.
