Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Tamilnadu - Section

Section 235 in Chennai City Municipal Corporation Act, 1919

235. Necessity for prior approval of the site.

- The Commissioner shall not grant permission to construct or re-construct a building unless and until he has approved of the site on an application made under section 234.