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State of Tamilnadu - Section

Section 198 in Tamil Nadu District Municipalities Act, 1920

198. Necessity for prior approval of site.

- 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).] shall not grant permission to construct or reconstruct a building unless and until he has approved of the site on an application made under section 197.