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

State of Tamilnadu - Subsection

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

(xiv)No Objection Certificate and Compliance Certificate from the Directorate of Fire and Rescue Services for Commercial Special Buildings, all Multi-Storied Buildings and all public buildings is a prerequisite for filing the regularization application under section 113-C of the Act;