Section 2(43)(a) in Tamil Nadu Town and Country Planning Act, 1971

[Cites 0, Cited by 0] [Section 2(43)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(43)(a) in Tamil Nadu Town and Country Planning Act, 1971

(a)where the buildings, by reason dilapidation, over crowding, faulty arrangement or design, lack of ventilation, light or sanitation facilities or any combination of these factors, are detrimental to safety, health or morals, and

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State of Tamilnadu - Subsection

Section 2(43)(a) in Tamil Nadu Town and Country Planning Act, 1971