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[Cites 0, Cited by 0] [Section 10(9)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(9)(b) in Tamil Nadu Combined Development and Building Rules, 2019

(b)The landowner or lessee or power of attorney holder or developer who makes the development, the Registered Architect or Engineer on Record, and the Registered Construction Engineer on Record, shall be jointly and severally held responsible if any unauthorized construction, addition and alternation are done without prior permission of the competent authority.