Section 259(1) in Chennai City Municipal Corporation Act, 1919
(1)If any tree or any branch of a tree or the fruit of any tree be deemed by the commissioner to be likely to fall and thereby to [endanger any person or any structure] [Substituted for the words 'endanger any person using a public or private street' by section 127 of the Chennai City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936)], the commissioner may, by notice, require the owner of the said tree to secure, lop or cut down the said tree so as to prevent any danger therefrom.
