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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(iii) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017

(iii)The grant of exemption shall be with reference to the Development Regulations for Chennai Metropolitan Area and the Development Control Regulations in cases of areas falling within the purview of the Director of Town and Country Planning prevailing as on the date of notification of these rules;