398. Application to construct or reconstruct huts.
(1)Every person who intends to construct or reconstruct a hut within a municipal area shall send to the Secretary-(a)a site plan of the land, and(b)an application for permission to execute the work.(2)Every such application and plan under sub-section (1) shall contain such particulars and be prepared in such manner as required by rules or bye-laws made under this Act.
