Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 246A] [Entire Act] State of Tamilnadu - Subsection Section 246A(1) in Chennai City Municipal Corporation Act, 1919 (1)If any person intends to demolish a building either in whole or in part, he shall send an application to the commissioner in writing for permission to execute the work.
