Section 270 in Chennai City Municipal Corporation Act, 1919
270. Removal of filth or noxious vegetation.
- The commissioner may, by notice, require the owner or occupier of any building or land [which appears to him to be in a filthy or unwholesome state or overgrown with any thick or noxious vegetation, trees or undergrowth injurious to health or offensive to the neighbourhood] [Substituted for the words 'which is in a filthy or wholesome state or overgrown with prickly-pear of other noxious vegetation' by section 131 (i), Act 28 of 1978.] to cleanse, clear or [otherwise put the building or land in proper state or to clear away and remove such vegetation, trees or growth] [Substituted for the words 'otherwise put the same in proper state' by section 131 (ii), Act 28 of 1978.] within twenty-four hours or such longer period and in such manner as may be specified in the notice.
