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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(vi) in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015

(vi)"Competent Authority" means the Member-Secretary of Composite Local Planning Authority or the Member-Secretary of New Town Development Authority or Regional Deputy Director of Town and Country Planning or Regional Assistant Director of Town and Country Planning or the Member Secretary of Chennai Metropolitan Development Authority, as the case may be;