Section 6(1) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
(1)Where the prescribed authority is satisfied that a reasonable expense.(a)any slum area or any part thereof is capable of being improved so as not to be a source of danger to the health, safety or convenience of the public of that area; or(b)any building being unfit for human habitation in a slum area can be rendered fit for human habitation.It may serve upon the owner of the slum area or part thereof of the building, as the case any be, a notice requiring him within such time not being less than sixty days, as may be specified in the notice, to execute the works of improvement specified therein:Provided that where the owner of the building is different from the owner of the land on which the building stands and the works of improvement required to be executed relate to provision of water-taps, bathing places, construction of drains, open or covered as the case may be, provision of water -borne latrines or removal of rubbish and such works are to be executed outside the buildings, the notice shall be served upon the owner of the land.
