Section 237(5) in Tamil Nadu District Municipalities Act, 1920
(5)If the owner undertakes to execute forthwith the works necessary to render the structure fit for human habitation and the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] considers that it can be so made fit, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] may postpone the execution of the decision of the council for such time not exceeding six months as he thinks sufficient for the purpose of giving the owner an opportunity of executing the necessary works.
