Section 290(1) in Tamil Nadu District Municipalities Act, 1920
(1)If 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).] or health officer is of opinion that the cleansing or disinfecting of any premises or part thereof, or of any article therein which is likely to "retain infection, will tend to prevent or check the spread of any dangerous disease, he may, by notice, require the occupier to cleanse or disinfect the same in the manner and within the time specified in such notice.
