Section 253 in Chennai City Municipal Corporation Act, 1919
253. Lapse of permission if not acted upon within three months.
- [(1)] [Section 253 was re-numbered as sub-section (1) of that section and sub-section (2) was added by to that section by section 69 of the Madras City Municipal (Amendment) Act, 1961 (Tamd Nadu Act 56 of 1961).] If the construction or re-construction of any hut is not commenced within [three months] [Substituted for the words 'six months' by section 69(i) by Act 56 of 1961.] after the date on which permission was given to execute the work, the work shall not be commenced until a fresh application has been made and a fresh permission granted under this chapter.(2)[] [Section 253 was re-numbered as sub-section (1) of that section and sub-section (2) was added by to that section 1 by section 69 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] If the construction or re-construction of the hut is not completed within such period (not exceeding one year from the date on which permission was given for the construction or re-construction) as may be specified in this behalf by the commissioner, it shall not be continued thereafter until a fresh application has been made and fresh permission granted under this Chapter.External Walls, Alterations and Additions
