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[Cites 0, Cited by 0] [Section 217DD(1)] [Section 217DD] [Entire Act]

State of Tamilnadu - Subsection

Section 217DD(1)(c) in Tamil Nadu District Municipalities Act, 1920

(c)in the case of improvement or enlargement of an existing residential building, the construction of which does not exceed two hundred and fifty square metres, the remaining area for such improvement or enlargement of such building including first floor, in the aggregate, examine such application with reference to building rules prescribed for the purpose of this Chapter and the matters specified in sub-section (5) of section 217-C, and if he is satisfied that the grant of a licence will not result in the deterioration of scenic beauty or destruction of the environment and eco-system of the hill station, he may grant a licence subject to such terms and conditions as he may think fit to impose, or refuse to grant a licence: