Section 217B(1) in Tamil Nadu District Municipalities Act, 1920
(1)No person other than the Central or State Government or local authority, shall -(a)construct or reconstruct a building on any land; or(b)put to use any agricultural land to any non-agricultural purpose; or(c)carry out any engineering, mining or other allied operations on any land, within the area of the hill station without a licence granted by the State Government and except in accordance with the terms and conditions specified in such licence.Explanation. - For the purpose of the provisions of this Chapter, "agriculture" includes, horticulture, fruit growing, seed growing, animal husbandry (including breeding of livestock), apiculture, pisciculture anti sericulture and "agriculture" shall be construed accordingly.
