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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(8) in The Chennai City Corporation Building Rules, 1972

(8)Notwithstanding anything contained in this rule, huts may, with the special approval of the Commissioner, be built so as to form an open courtyard comprising at least one forth of the whole area occupied by huts and courtyards.