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 255AA] [Entire Act] State of Tamilnadu - Subsection Section 255AA(1) in Chennai City Municipal Corporation Act, 1919 (1)No swimming pool shall be constructed in any place, after the appointed day, without obtaining a permission from the Commissioner.
