Section 336(2) in Tamil Nadu District Municipalities Act, 1920
(2)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) by the Tamil Nadu District Municipalities (Amendment) Act 1933 (Tamil Nadu Act XV of 1933).] or person authorised by him as aforesaid, shall, before entering on any land under sub-section (1), give the owner or occupier three days' previous notice of the intention to make such entry, anti state the purpose thereof, and shall, if so required by the owner or occupier, fence off so much of the land as may be required for such purpose.
