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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Tamilnadu - Subsection

Section 69(2) in Tamil Nadu Combined Development and Building Rules, 2019

(2)In the case of organized market and shopping centers, the Government may, at its discretion, permit use of machinery not exceeding 15 horsepower in respect of each shop, if it is considered that such permission shall not be injurious to health or amenity for the area.