Section 379 in Chennai City Municipal Corporation Act, 1919
379. Power of entry on lands adjacent to works.
(1)The commissioner [or any person authorized by him in this behalf] [Inserted by section 193(i) by Act X of 1936.] may with or without assistants or workmen enter on any land adjoining or within fifty yards of any work authorized by this Act or by any rule, by-law, regulation or order made under it, for the purpose of depositing on such land any soil, gravel, stone or other materials, or of obtaining access to such work, or for any other purpose connected with the carrying on thereof.(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.(3)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 not be bound to make any payment, tender or deposit before entering on any land under sub-section (1), but shall do as little damage as may be. [The Commissioner shall pay compensation] [Substituted for the words 'and shall pay compensation' by section 193(iii) by Act X of 1936.] to the owner or occupier of the land for such entry and for any temporary or permanent damage that may result therefrom.(4)If such owner or occupier is dissatisfied with the amount of compensation paid to him by the commissioner, he may appeal to the [standing committee] [Substituted for 'licence appeals committee' by Tamil Nadu Act 22 of 1971.] whose decision shall be final.[Power to Enforce Licensing Provisions] [Inserted by section 194 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
