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[Cites 0, Cited by 0] [Section 231(1)] [Section 231] [Entire Act]

State of Tamilnadu - Subsection

Section 231(1)(a) in Chennai City Municipal Corporation Act, 1919

(a)that, in any streets or portions of streets specified in the notice,-
(i)continuous building will be allowed,
(ii)the elevation and construction of the frontage of all buildings thereafter constructed or re-constructed shall, in respect of their architectural features, be such as the [commissioner] [Substituted for the words 'standing committee' by section 64 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] may consider suitable to the locality, or