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[Cites 0, Cited by 0] [Section 193(1)] [Section 193] [Entire Act]

State of Tamilnadu - Subsection

Section 193(1)(a) in Tamil Nadu District Municipalities Act, 1920

(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 reconstructed shall, in respect of their architectural features, be such as the council may consider suitable to the locality; or