Section 236(2) in Chennai City Municipal Corporation Act, 1919
(2)[] [Section 236 was renumbered as sub-section (1) of that section and sub-section (2) was added to that section by section 65 of the Chennai City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] While granting permission under sub-section (1), the commissioner may specify in writing, the precautions to be observed with reference to the construction or re-construction by the person making the application under sub-section (1) of section 234 and such person shall be responsible for the due observance of the precautions.
