Section 11 in Tamil Nadu District Municipalities Act, 1920
(11)"Hut" means any building which is constructed principally of wood, mud, leaves, grass or thatch 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 purposes of this Act;[(11-A) "Indian Christian" means a native of India who is or in good faith claims to be, of unmixed Asiatic descent and who professes any form of the Christian religion.] [Inserted by section 4(v) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)][(11-B) "Inspector" means any officer not below the rank of a District Collector appointed by the State Government to exercise or perform any of the powers or duties of the Inspector under this Act] [Inserted by the Tamil Nadu District Municipalities (Amendment) Act, 1994 (Tamil Nadu Act 25 of 1994)];
