Section 217(1) in Tamil Nadu District Municipalities Act, 1920
(1)Any building constructed and used, or intended to be constructed and used, exclusively for the purpose of a plant-house, summer-house (not being a dwelling-house), poultry-house or aviary, shall be exempted from the provisions of this Chapter other than section 196 provided the building be wholly detached from, and situated at a distance of at least ten feet from the nearest adjacent building.
