Section 336 in Tamil Nadu District Municipalities Act, 1920
336. Power of entry on lands adjacent to works.
(1)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) by the Tamil Nadu District Municipalities (Amendment) Act 1933 (Tamil Nadu Act XV of 1933).] or any person authorised by him in this behalf may with or without assistants or workmen enter on any land adjoining or within fifty yards of any work authorised 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.(2)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) by the Tamil Nadu District Municipalities (Amendment) Act 1933 (Tamil Nadu Act XV of 1933).] or person authorised by him as aforesaid, shall, before entering on any land under sub-section (1), give the owner or occupier three days' previous notice of the intention to make such entry, anti state the purpose thereof, and shall, if so required by the owner or occupier, fence off so much of the land as may be required for such purpose.(3)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) by the Tamil Nadu District Municipalities (Amendment) Act 1933 (Tamil Nadu Act XV of 1933).] shall not be bound to make any payment, tender or deposit before entering on any land under sub-section (1), but as little damage as may be, shall be done and the executive authority shall pay compensation to the owner or occupier of the land for such entry and for any temporary or permanent damage that may result there from.(4)If such owner or occupier is dissatisfied with the amount of compensation paid to him by the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) by the Tamil Nadu District Municipalities (Amendment) Act 1933 (Tamil Nadu Act XV of 1933).], he may appeal to the council.
