Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 168(1)] [Section 168] [Entire Act]

State of Tamilnadu - Subsection

Section 168(1)(b) in Tamil Nadu District Municipalities Act, 1920

(b)to remove, re-construct or make any addition to any portion of such building which is within the street alignment, in any order which he issues concerning the re-building, alteration or repair of such building, require such building, to be setback to the street alignment.