Section 3(14) in Chennai City Municipal Corporation Act, 1919
(14)"municipal office" means the principal office of the corporation;[(14-A) "nuisance" includes any act, omission, place or thing which causes or is likely to cause injury, danger, annoyance or offence to the sense of sight, smell or hearing or disturbance to rest or sleep or which is or may be dangerous to life or injurious to the health or property of the public or the people in general who dwell or occupy property in the vicinity, of persons who may have occasion to use any public right; [Substituted by section 3(ix) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).]
