Legal Document View

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
[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Tamilnadu - Subsection

Section 37(2)(a) in Tamil Nadu Panchayats Building Rules, 1997

(a)a site plan of the land on which the building or hut is to be constructed or re-constructed or altered or added to complying with the requirement of Appendix "C" to the Rules;