Section 252 in Chennai City Municipal Corporation Act, 1919
252. Grounds on which permission to construct or re-construct hut may be refused.
- The only grounds on which permission to construct or re-construct a hut may be refused are the following, namely:-(1)that the work or the use of the site for the work would contravene some specified provision of any law or some specified rule, by-law, order or declaration made under any law;(2)that the application for permission does not contain the particulars or is not prepared in the manner required under rules or by-laws;(3)that any information or plan required by the commissioner under rules or by-laws has not been duly furnished;(4)that streets or roads have not been made as required by section 215;(5)that the land on which the hut is to be constructed or the street or streets on which such land abuts are not adequately drained, levelled or lighted; or(6)that the proposed hut would be an enroachment upon Government or municipal land.Whenever the commissioner or [standing committee] [Substituted for 'licence appeals committee' by the Madras City Municipal Corporation and Tamil Nadu District Municipalities (Amendment and Extension of Terms of Office) Act, 1971 (Tamil Nadu Act 22 of 1971).] refuses to grant permission to construct or re-construct a hut, the reasons for such refusal shall be specifically stated in the order.
