Section 4(1)(b) in The Chennai City Corporation Building Rules, 1972

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1)(b) in The Chennai City Corporation Building Rules, 1972

(b)if the site is a filled up tank or has been filled up with or used for depositing rubbish, offensive matters or sewage unless the Health Officer has examined the site and granted a certificate to the effect that it is, from a sanitary point of view, to be built upon; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 4(1)(b) in The Chennai City Corporation Building Rules, 1972