Section 218 in Chennai City Municipal Corporation Act, 1919
218. Power of commissioner to order work to be carried out or to carry it out himself in default.
(1)If any private street or part thereof is not levelled, paved, metalled, flagged, channelled, [* * *] [Omitted for 'sewered' by section 85 of Tamil Nadu Act 28 of 1978.] drained, conserved, or lighted to the satisfaction of the commissioner, he may by notice [require the owners of such street or part and the owners of buildings and lands fronting or abutting on such street or part including in cases where the owners of the land and of the building thereon are different, the owners both of the land and of the building] [Substituted for the words 'require the owners or occupiers of premises fronting or abutting on such street or part thereof' by section 110(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] to carry out any work which in his opinion may be necessary, and within such time as may be specified in such notice.(2)If such work is not carried out within the time specified in the notice, the commissioner may, if he thinks fit, execute it and the expenses incurred shall be paid by the [owners referred to in sub-section (1) in such proportions as may be settled by the commissioner] [Substituted for the words 'owners or occupiers in default according to the frontage of their respective premises and in such proportion as may be settled by the commissioner' by section 110(iii) by Act X of 1936.].
