Section 141(1) in Tamil Nadu District Municipalities Act, 1920
(1)When the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] is of opinion that any group or block of premises, any part of which is situate within one hundred feet of a municipal drain already existing, or about to be provided or in the process of construction may be drained more' economically or advantageously in combination than separately, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] may, with the approval of the council, cause such group or block of premises to be drained by such method as appears to the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] to be best suited therefor and the expenses incurred by the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] in so doing shall be paid by the owners in such proportions as the council may decide.
