Section 218(3) in Tamil Nadu District Municipalities Act, 1920
(3)If in the [opinion of the executive authority] [These words were substituted for the words 'chairman' 'opinion' by section 17(2) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).], the said structure is imminently dangerous to the inmates thereof, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] shall order the immediate evacuation thereof and any person disobeying may be removed by any police officer.
