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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3) in The Special Rules for the Mulit-storeyed and Public Buildings, 1974

(3)The Commissioner shall, while according his approval or permission, follow the code of practice and standard requirements recommended by the National Building Code of India, 1970.