Section 343(1)(a) in The Coimbatore City Municipal Corporation Act, 1981

[Cites 0, Cited by 0] [Section 343(1)] [Section 343] [Entire Act]

State of Tamilnadu - Subsection

Section 343(1)(a) in The Coimbatore City Municipal Corporation Act, 1981

(a)that any building or portions thereof is, by reason of its having no plinth or having a plinth of insufficient height, or by reason of the want of proper drainage or ventilation or by reason of the impracticability of cleansing, attended with danger or disease to the occupiers thereof or to the inhabitants of the neighbourhood, or is for any reason likely to endanger the public health or safety, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 343(1)(a) in The Coimbatore City Municipal Corporation Act, 1981