Section 9 in Tamil Nadu Business Facilitation Act, 2018
9. Combined Application Form.
(1)The Government shall prescribe a Combined Application Form, in electronic format, which may consist of,-(i)Forms under Central enactments without any change; and(ii)existing Forms or new Forms in lieu of the existing Forms under State enactments.(2)All Departments and the Competent Authorities concerned shall accept the Combined Application Form for processing and issue of required clearances.
