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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Tamilnadu - Section Section 246 in Chennai City Municipal Corporation Act, 1919 246. Above provisions not applicable to huts. - In sections 234 to 245, the word 'building' does not include a hut.
