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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(d) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(d)the windows of the building are of such dimensions and number and in such situations as may be required by the Commissioner on the recommendations of the Health Officer and the aggregate area of all the windows in each of the places to which the public are admitted is not less than one-tenth floor area thereof: