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 23] [Entire Act] State of Tamilnadu - Subsection Section 23(1) in The Chennai City Corporation Building Rules, 1972 (1)All heating and cooking appliances, burning solid, liquid or gas fuel shall be connected to and have their products of combustion removed by a chimney or flue.
