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[Cites 0, Cited by 0] [Section 257C(1)] [Section 257C] [Entire Act]

State of Tamilnadu - Subsection

Section 257C(1)(a) in Chennai City Municipal Corporation Act, 1919

(a)the manner in which the cheri or hutting ground should be laid out, with the buildings or huts standing in regular lines and with a free passage, in front of and behind each line, of such width as may be necessary for proper ventilation and for scavenging;