Section 203(6) in Tamil Nadu District Municipalities Act, 1920
(6)that the proposed building would be an encroachment upon Government or municipal land.Whenever the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] or the council refuses to approve a building-site for a building or to grant permission to construct or reconstruct a building, the reasons for such refusal shall be specifically stated in the order or resolution.
