Section 252(6) in Chennai City Municipal Corporation Act, 1919
(6)that the proposed hut would be an enroachment upon Government or municipal land.Whenever the commissioner or [standing committee] [Substituted for 'licence appeals committee' by the Madras City Municipal Corporation and Tamil Nadu District Municipalities (Amendment and Extension of Terms of Office) Act, 1971 (Tamil Nadu Act 22 of 1971).] refuses to grant permission to construct or re-construct a hut, the reasons for such refusal shall be specifically stated in the order.
