Section 379(1) in Chennai City Municipal Corporation Act, 1919
(1)The commissioner [or any person authorized by him in this behalf] [Inserted by section 193(i) by Act X of 1936.] may with or without assistants or workmen enter on any land adjoining or within fifty yards of any work authorized by this Act or by any rule, by-law, regulation or order made under it, for the purpose of depositing on such land any soil, gravel, stone or other materials, or of obtaining access to such work, or for any other purpose connected with the carrying on thereof.
