Section 131(1) in Tamil Nadu District Municipalities Act, 1920
(1)In municipalities in which there is a pipe supply of water, 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)], may at his discretion on application by the owner or occupier of any building, arrange, in accordance with the by-laws, to supply water thereto for domestic consumption and use:Provided that 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)] shall not, without the sanction of the council, agree to supply water to any building assessed at an annual value of less than one hundred and twenty rupees.
