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 0] [Section 35] [Entire Act] State of Tamilnadu - Subsection Section 35(10) in Tamil Nadu Combined Development and Building Rules, 2019 (10)If the building is constructed on stilts and the stilt floor is to be used for parking, it shall not be enclosed, if it is enclosed it shall be counted for FSI.
