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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Tamilnadu - Subsection

Section 142(1) in Tamil Nadu District Municipalities Act, 1920

(1)Without the permission of the council, no person shall place or construct any fence, building, culvert, drain-covering, drain or other structure or any street, railway or cable over, under, in or across any public drain, or stop up, divert, obstruct or in any way interfere with any public drain, whether it passes through public or private ground.