Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 44 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

44.

The Commissioner may refuse a licence if the building is constructed in whole or in part of a material which is in his opinion so inflammable as to be a public danger or if in his opinion any portion of the building is dangerously near to any other building.