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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(vi) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017

(vi)In the event of applicant providing off-site parking, the same shall be provided within a distance of 500 m and produce the ownership or lease document in his favour for that site having a minimum validity period of 33 years;