Section 52 in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
52. Powers of inspection.
(1)The Government may, by general or special order, authorise any person -(a)to inspect any drain, latrine, urinal, cesspool, pipe, sewer or channel in or on any land or building in a slum area or slum clearance area, and in his discretion to cause the ground to be opened for the purpose of preventing or removing any nuisance arising from the drain, latrine, urinal, cesspool, pipe, sewer or channel as the case may be;(b)to examine works under construction in the slum area or to take level or to remove, test, examine, replace or read any meter.(2)if no such inspection, the opening of the ground is found to be necessary for the prevention or removal of a nuisance, the expenses thereby incurred shall be paid by the owner or occupier of the land or building, but if it is found that no nuisance exists or but for such opening would not have arisen, the ground or portion of any building, drain, or other work opened, injure d or removed, for the purpose of such inspection shall be filled in, reinstated, or made good, as the case may be, by the Government.
