Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(13) in Tamil Nadu Combined Development and Building Rules, 2019

(13)Vehicular ramp in setback spaces around a Non High Rise Building may be permitted subject to the condition that the clearance of the proposed ramp from the property boundary or street alignment shall be minimum 1.5 meters and a clear motor able driveway of minimum 3m. in width is available around the building.