Section 209 in Tamil Nadu District Municipalities Act, 1920
209. Prohibition against commencement of work without permission.
- The construction or reconstruction of a hut shall not be begun unless and until [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).] has granted permission for the execution of the work on an application sent to him under section 208.
