Section 258(2) in Chennai City Municipal Corporation Act, 1919
(2)If immediate action is necessary, the commissioner may himself before giving such notice or before the period of notice expires fence off, take down, secure or repair such [structure] [Substituted for the word 'building' by section 126 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] or fence off a part of any street or take such temporary measures as he thinks fit to prevent danger and the cost of doing so shall be recoverable from the owner or occupier in the manner provided in section 387.
