Section 212(5) in Tamil Nadu District Municipalities Act, 1920
(5)that the proposed building would be an encroachment upon [Government or municipal land.] [The words 'Crown or municipal land' were substituted for the 'Government or municipal land' by the Adaptation Order of 1937 and the word 'Government' was substituted for 'Crown' by the Adaptation Order of 1950.]Whenever the [executive authority] [These words were substituted for the word 'chairman' by section17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] or the council refuses to grant permission to construct or reconstruct a hut, the reasons for such refusal shall be specifically stated in the order or resolution.
