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[Cites 0, Cited by 0] [Section 283A] [Entire Act]

State of Tamilnadu - Subsection

Section 283A(5) in The Coimbatore City Municipal Corporation Act, 1981

(5)Save as otherwise provided in this section, the provisions of this Act, or other laws for the time being in force, and rules or regulations made thereunder, shall apply to the development of building referred to in sub-section (1).