Section 307 in Tamil Nadu District Municipalities Act, 1920
307. [ Power to give retrospective effect to certain by-laws. [Omitted in respect of Chennai Metropolitan Development Area only by Tamil nadu Act 28 of 1978.]
- By-laws with regard to the drainage of, and supply of water to, buildings and water-closets, earth-closets, privies, ash-pits and cesspools in connection with building and the keeping of water-closets supplied with sufficient water for flushing may be made so as to affect buildings erected before the passing of the by-laws or this Act.]
