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[Cites 0, Cited by 0] [Section 216(1)] [Section 216] [Entire Act]

State of Tamilnadu - Subsection

Section 216(1)(iii) in Tamil Nadu District Municipalities Act, 1920

(iii)that any alteration of or addition to any building or any other work made or done for any purpose, in, to or upon any building, has been commenced or is being carried on or has been completed in breach of section 215,