Section 218 in Tamil Nadu District Municipalities Act, 1920
218. Precautions in case of dangerous structures.
(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.(2)If immediate action is necessary, 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)] shall himself, before giving such notice or before the period of such notice expires, fence off, take down, secure or repair such structure or fence off a part of any street, or take such temporary measures as he thinks fit to prevent danger and the cost of doing so shall be recoverable from the owner or occupier in the manner provided in section 344.(3)If in the [opinion of the executive authority] [These words were substituted for the words 'chairman' 'opinion' by section 17(2) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).], the said structure is imminently dangerous to the inmates thereof, 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).] shall order the immediate evacuation thereof and any person disobeying may be removed by any police officer.
