Section 45(4) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(4)Where on any land there are two or more superstructures, [each of which is assessed to property tax] [Substituted for the expression 'the annual value of each of which is less than three hundred rupees' by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1998 (Tamil Nadu Act 30 of 1998).] and the owner of the land is not the owner of all the superstructures, the authorised authority may, if it appears to it that the superstructures are without a proper supply of water for domestic consumption and use and that a supply can be furnished from a main not more than thirty metres distant from any part of any such superstructure, by notice, require the owner of the land to obtain such supply.
