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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(15) in Tamil Nadu Combined Development and Building Rules, 2019

(15)In residential or predominantly residential developments with dwelling units exceeding 100 in number, the design should include waste management infrastructure and at-least a closed non polluting storage provision for solid waste storage within the premises preferably with direct access from the abutting road shall be provided so that the local body can collect this stored waste from it.