Section 266 in Tamil Nadu District Municipalities Act, 1920
266. Prohibition against nuisances in private markets.
- No owner, occupier, agent or manager in charge of any private market, or of any shop, stall, shed or other place therein shall keep the same so that it is a nuisance or fail to cause anything that is a nuisance to be at once removed to a place to be [specified] [This word was substituted for the word 'notified' by section 2(ii) of the Madras District Municipalities and Local Board (Second Amendment) Act, 1944 (Madras Act XVIII of 1944), re-enacted permanently by section 2 of, and the First Schedule to the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).] by the council.
