Section 27(i) in Tamil Nadu District Municipalities Building Rules, 1972
(i)I agree not to proceed with the execution of the work until approval is signified by the executive authority under section 200 of the Tamil Nadu District Municipalities Act, 1920 or permission is granted by the said authority under section 201 or section 210, as the case may be, or by the municipal council under section 202 or section 211 of the said Act.
