Section 173 in Tamil Nadu District Municipalities Act, 1920
173. Protection of appurtenances and materials of streets.
- It shall not be lawful for any person, without the permission of 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).], to displace, take up, or make any alteration in the fences, posts, pavement, flags or other materials of any public street.
