Section 219(1) in Tamil Nadu District Municipalities Act, 1920
(1)If any tree or any branch of a tree or the fruit of any tree appears to 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).] to be likely to fall and thereby endanger any person or any structure, 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 the said tree to secure, lop or cut down the said tree so as to prevent any danger therefrom.
