Section 246(1) in Tamil Nadu District Municipalities Act, 1920
(1)All stables, cattle-sheds, and cow-houses shall be under the survey and control of the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] as regards their site, construction, materials and dimensions.
