Section 14(2)(iii) in The Special Rules for the Mulit-storeyed and Public Buildings, 1974

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2)(iii) in The Special Rules for the Mulit-storeyed and Public Buildings, 1974

(iii)Senior Town Planner of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Development Authority;

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State of Tamilnadu - Subsection

Section 14(2)(iii) in The Special Rules for the Mulit-storeyed and Public Buildings, 1974