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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(2) in Tamil Nadu Combined Development and Building Rules, 2019

(2)Activities. - Manufacture of hardware, development of software and its associated computer - communication technology applications, bio-informatics units including offices, conference halls and projection theaters connected there with, only shall be permitted. No showrooms, other offices, residential uses and activities of similar nature shall be permitted. Provided that incidental activities such as staff canteen, staff recreational area, guest accommodation, watchmen quarters, and the like not exceeding 10% of the total floor area shall be permitted.