Section 197(1) in Tamil Nadu District Municipalities Act, 1920
(1)If any person intends to construct or reconstruct a building other than a hut, he shall send to the executive authority -(a)an application in writing for the approval of the site, together with a site plan of the land; and(b)an application in writing for permission to execute the work together with a ground-plan, elevations and sections of the building, and a specification of the work.[Explanation. - "Building" in this sub-section shall include a wall or fence of whatever height bounding or abutting on any public street.] [This Explanation was added by section 101 of the Madras District Municipalities (Amendment) Act, 1930 (Madras Act X of 1930).]
