Section 257 in Chennai City Municipal Corporation Act, 1919
257. Exemptions.
- Any building constructed and used, or intended to be constructed and used, exclusively for the purpose of a plant-house, meter-house, summer house (not being a dwelling house), poultry house, or aviary, shall be exempted from the provisions of this Chapter other than section 233, provided the building be wholly detached from, and situated at a distance of at least 10 feet from the nearest adjacent building.[Chapter X-A] [Inserted by section 125 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act of 1936).] Cheris or Hutting Grounds[Preliminary] [Inserted by section 125 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act of 1936).]
