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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(1) in Multi-Storeyed and Public Buildings Rules, 1973

(1)Every person intending to construct, reconstruct, add to or alter any public building shall, in addition to the general requirements laid down in the rules, also comply with rules 9,11 (a), (b), (c), 12 and 13 prescribed for multi-storeyed buildings and also with the following rules.