Section 222 in Chennai City Municipal Corporation Act, 1919
222. Removal of encroachments.
(1)The commissioner may by notice require the owner or occupier of any premises to remove or alter any projection, encroachment or obstruction (other than a door, gate, bar, or ground-floor window) situated against or in front of such premises and in or, over, any street [or any public place, the control of which is vested in the corporation] [Added by section 113(1), of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).].(2)If the owner or occupier of the premises proves that any such projection, encroachment or obstruction has existed for a period sufficient under the law of limitation to give him a perspective title [or where such period is less than thirty years, for a period of thirty years] [Inserted by section 113(H) by Act X of 1936.] or that it was erected with the consent of any municipal authority duly empowered in that behalf, and that the period, if any, for which the consent is valid has not expired, the corporation shall make reasonable compensation to every person who suffers damage by the removal or alteration of the same.
