Section 150 in Tamil Nadu District Municipalities Act, 1920
150. Power to carry wire, pipes, drains, etc., through private property subject to causing at little inconveniences as possible and paying for direct damage.
- 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 carry any cable, wire, pipe, drain or channel of any kind to establish or maintain any system of drainage, water-supply or lighting, through, across, under, or over any road, street or place laid out for a road or street, and after giving reasonable notice to the owner or occupier, through, across, under, over or up the side of, any land or building in the municipality, and may place and maintain posts, poles, standards, brackets, or other contrivances to support wires and lights on any pole or post in the municipality not [vested in the [Government] [These words were substituted for 'owned by the Government of India' by the Adaptation Order of 1937] [xxx] [The word 'and under the control of the Central Government' were omitted by the Adaptation (Amendment) Order of 1950.] and may do all acts necessary or expedient for repairing or maintaining any such cable, wire, pipe, drain, channel, post, pole, standard, bracket or other similar contrivance in an effective state for the purpose of which it is intended to be used or for removing the same:Provided that such work shall be done so as to cause the least practicable nuisance or inconvenience to any person:Provided further 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, with the sanction of the council, pay compensation to any person who sustains damage by the exercise of such power.
