Section 3(12) in Chennai City Municipal Corporation Act, 1919
(12)"hut" means any building which is constructed principally of wood, mud, leaves, [grass, thatch or metallic sheets] [Substituted for the words 'grass or thatch' by section 3(vii) of the Chennai City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] and includes any temporary structure of whatever size or any small building of whatever material made which the council may declare to be a hut for the purpose of this Act;[Indian Christian. - Omitted by section 3 of the Madras City Municipal (Amendment Act, 1958 (Tamil Nadu Act XXIV of 1958).]
