Section 212 in Tamil Nadu District Municipalities Act, 1920
212. Grounds on which permission to construct or reconstruct hut may be refused.
- The only grounds on which permission to construct or reconstruct a hut may be refused are the following, namely:-(1)that the work or use of the site for the work would contravene some specified provision of any law or some specified order, rule, by-law or declaration made under any law;(2)that the application for permission does not contain the particulars or is not prepared in the manner required under rules or by-laws;(3)that any information or plan required by the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] under rules or by-laws has not been duly furnished;(4)that streets or roads have not been made as required by section 175; or(5)that the proposed building would be an encroachment upon [Government or municipal land.] [The words 'Crown or municipal land' were substituted for the 'Government or municipal land' by the Adaptation Order of 1937 and the word 'Government' was substituted for 'Crown' by the Adaptation Order of 1950.]Whenever the [executive authority] [These words were substituted for the word 'chairman' by section17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] or the council refuses to grant permission to construct or reconstruct a hut, the reasons for such refusal shall be specifically stated in the order or resolution.
