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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(1) in The Chennai City Corporation Building Rules, 1972

(1)Every room which is intended for human habitation shall be furnished with sufficient number of windows and ventilators totally providing a ventilation area of not less than one eighth of the floor area of the room, affording effectual means of ventilation by direct communication with the external air.