Section 289 in Tamil Nadu District Municipalities Act, 1920
289. Power of entry into suspected places.
- 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).] [or health officer] [These words were inserted by section 120 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] may, at any time by day or by night without notice, or after giving such notice as may appear to him reasonable, inspect any place in which any dangerous disease is reported or suspected to exist, and take such.measures as he may think fit to prevent the spread of such disease beyond such place.
