Section 258(1) in Chennai City Municipal Corporation Act, 1919
(1)If any [structure] [Substituted for the word 'building' by section 126 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] be deemed by the commissioner to be in a ruinous state or dangerous to passers-by or to the occupiers of neighbouring structures, the commissioner may, by notice, require the owner or occupier to 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).] so as to prevent any danger therefrom.
