Section 379(2) in Chennai City Municipal Corporation Act, 1919
(2)The commissioner [or such authorized person] [Inserted by section 193(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] shall, before entering on any land under sub-section (1), give the owner and occupier three days' previous notice of the intention to make such entry, and state the purpose thereof, and shall if so required by the owner or occupier fence off so much of the land as may be required for such purpose.
