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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(2) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993

(2)Any approval accorded by the Government will be valid for a period of one year from the date of issue of approval which may be extended for a further period of one year if the constructions have been commenced and there are no deviations from the approved plan.