Section 226(1) in Tamil Nadu District Municipalities Act, 1920
(1)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] may, by notice, require the owner of or person having control over any private water-course, spring, tank, well or other place, the water of which is [used for drinking] [Omitted in respect of Madras Metropolitan Development Authority by the Tamil Nadu Act 28 of 1978.], bathing or washing clothes to keep the same in good repair and to cleanse it of silt, refuse or vegetation and to protect it from pollution by surface drainage in such manner as the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] may think tit.
