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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(b) in Tamil Nadu Combined Development and Building Rules, 2019

(b)The executive authority of local body or agency or person to whom this power has been delegated by the executive authority shall grant permission to execute the work subject to such condition as he may deem necessary for ensuring the health, safety of the people living within or near the building.