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[Cites 0, Cited by 0] [Section 47(7)] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(7)(b) in Tamil Nadu Combined Development and Building Rules, 2019

(b)In cases of industrial estates developed by Government department or agencies, the competent authority reserves the right to allow them to retain the spaces set apart for roads and the recreational spaces as parks or play grounds and maintain them for the purposes to the satisfaction of the competent authority.