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[Cites 0, Cited by 0] [Section 39(14)] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(14)(a) in Tamil Nadu Combined Development and Building Rules, 2019

(a)Where number of dwelling units exceeds 50 nos. or 2500 sq.m. of commercial area sewage treatment plant shall be provided and maintained for the disposal of the sewage within the site itself as per the designs approved by such other Technical agencies as Government may impaneled from time to time.