Section 257B(1)(a) in Chennai City Municipal Corporation Act, 1919

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State of Tamilnadu - Subsection

Section 257B(1)(a) in Chennai City Municipal Corporation Act, 1919

(a)to open up and construct such passages, not exceeding twelve feet in width, between the buildings or huts, and to provide such surface drains and latrines for the use of the tenants of the cheri or hutting ground, as the commissioner may think necessary; and

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State of Tamilnadu - Subsection

Section 257B(1)(a) in Chennai City Municipal Corporation Act, 1919