Section 288(4) in Tamil Nadu District Municipalities Act, 1920
(4)With the previous approval in all cases of the Collector of the district, 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 direct the compulsory notification by the owner or occupier of every house within the municipal limits during such period and to such officer as 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 prescribe of all deaths from or occurrence of dangerous diseases in his house.
