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State of Tamilnadu - Section

Section 257E in Chennai City Municipal Corporation Act, 1919

257E. Suspension of building pending preparation of standard plan.

- When the owner or owners of a cheri or hutting ground have been required under section 257-C to prepare a plan, no new building or hut shall be erected and no addition shall be made to any building or hut within the cheri or hutting ground until a plan has been prepared and approved under that section or under section 257-D.