Section 3(1)(a) in The Chennai City Corporation Building Rules, 1972

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State of Tamilnadu - Subsection

Section 3(1)(a) in The Chennai City Corporation Building Rules, 1972

(a)Every application for approval of sites or for permission to construct or reconstruct or add to or alter a building shall be in Form specified in Appendix A to these rules, which shall be obtained on payment from the Commissioner and shall be signed by the owner, and the Licensed Surveyor. Where the applicant himself is not the owner of the land and building, the application shall be accompanied by a letter of consent or authority from the owner.

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State of Tamilnadu - Subsection

Section 3(1)(a) in The Chennai City Corporation Building Rules, 1972