Section 224(3) in Chennai City Municipal Corporation Act, 1919
(3)The commissioner shall, with all reasonable speed, [cause the said work to be completed, the ground to be filled in, the said drain, street or premises to be repaired and the rubbish occasioned thereby to be removed.] [Substituted for the words 'complete the said work, fill in the ground, and repair the said dram, street or premises' by section 115 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
