Section 220(1) in Tamil Nadu District Municipalities Act, 1920
(1)If any tank, pond, well, hole, stream, dam, bank or other place appears to the executive authority to be for want of sufficient repair, protection or enclosure dangerous to the passers-by or to persons living in the neighbourhood, 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, by notice, require the owner to fill in, remove, repair, protect or enclose the same as to prevent any danger therefrom.
