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[Cites 0, Cited by 0] [Section 236(1)] [Section 236] [Entire Act]

State of Tamilnadu - Subsection

Section 236(1)(a) in Tamil Nadu District Municipalities Act, 1920

(a)that any building or portion thereof is, by reason of its having no plinth, or having a plinth of insufficient height, or by reason of the want of proper drainage or ventilation or by reason of the impracticability of cleansing, attended with danger of disease to the occupiers thereof or to the inhabitants of the neighbourhood, or is, for any reason, likely to endanger the public health or safety, or