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[Cites 0, Cited by 0] [Section 246A] [Entire Act]

State of Tamilnadu - Subsection

Section 246A(3) in Chennai City Municipal Corporation Act, 1919

(3)The demolition of a building shall not be begun unless and until the commissioner has granted permission for the execution of the work, and the work shall not be executed without complying with the conditions, if any, subject to which the permission has been granted.]Wells