Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 252] [Entire Act] State of Tamilnadu - Subsection Section 252(5) in Chennai City Municipal Corporation Act, 1919 (5)that the land on which the hut is to be constructed or the street or streets on which such land abuts are not adequately drained, levelled or lighted; or
